SURESH SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The appellants[Hereinafter, referred to as the "accused-appellants".] herein faced trial before the 3rd Additional Judicial Commissioner, Ranchi[Hereinafter, referred to as the "trial Court"]in Sessions Trial No. 128 of 1991. Vide judgment dtd. 30/8/1994, the learned trial Court convicted the accused-appellants for the offences punishable under Sec. 120B, Sec. 302 and Sec. 302/149 of the Indian Penal Code, 1860. The accused-appellants were sentenced to undergo imprisonment for life for the aforesaid offences.

(3.) Being aggrieved by their conviction and sentence, the accused-appellants preferred Criminal Appeal (DB) No. 150 of 1994 before the High Court of Jharkhand at Ranchi[Hereinafter, referred to as the "High Court"]During the pendency of the appeal, the sentences awarded to the accusedappellants by the trial Court were suspended and they were ordered to be released on bail. The aforestated appeal of the accused-appellants came to be dismissed by the High Court vide judgment dtd. 10/2/2023, wherein the High Court modified the conviction to one under Sec. 302/34 IPC and imposed a fine of Rs.2,000.00 on the accused3 For short, "IPC". appellants, in addition to the life imprisonment already awarded by the trial Court. The said judgment is the subject matter of challenge in the present appeal.