KUSAL TOPPO AND ANOTHER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These appeals by special leave are directed against the judgment and order dated 12.2009 passed by the High Court of Judicature of Jharkhand at Ranchi in Criminal Appeal No. 240 of 2002 with Criminal Appeal No. 302 of 2002.

(2.) These appeals have been filed by Accused No.1 and Accused No.4 questioning the conviction and sentence passed by the trial Court on 17 and 18th May, 2002 wherein the accused were convicted for the offence under Section 392 and were sentenced to seven years' rigorous imprisonment and fine of Rs.1000/- each and in default of payment, to undergo rigorous imprisonment for one year each and also convicted for the offence under Section 302 and sentenced to undergo rigorous imprisonment for life and a fine of Rs.5000/- each and in default of payment to undergo rigorous imprisonment for a term of 2 years each.

(3.) The judgment passed by the trial Court was subsequently challenged before the High Court. The High Court also confirmed the sentence and conviction passed by the trial Court.