SURJIT THAKUR Vs. MOATOSHI

JUDGEMENT

(1.) Heard Mr. Sentiyanger, learned counsel for the appellants. Also heard Mr. N. Longkumer, learned counsel for the respondent Nos. 1 and 2.

(2.) This appeal has been filed by the appellants under Ss. 374/372 read with Ss. 397/401 of the Code of Criminal Procedure, 1973 impugning the order dtd. 25/9/2018 passed by the learned Sessions Judge, Mokokchung, Nagaland in G.R. Case No. 003/2016 corresponding to PS-II Mokokchung Case No. 002/2016 whereby the respondent No. 1 Mr. Moatoshi was convicted under Ss. 420/468/471 of the Indian Penal Code on the basis of his pleading guilty to the said charges. Learned Sessions Judge sentenced the respondent No. 1 with a fine of Rs.1,000.00 for the offence under Sec. 468 of the Indian Penal Code and in default of payment of fine to undergo simple imprisonment for two months. He was also sentenced to pay a fine of Rs.1000.00 for the offence under Sec. 471 of the Indian Penal Code and in default of payment of fine to undergo simple imprisonment for two months. The respondent No. 1 was also sentenced to pay a fine of Rs.1000.00 for the offence under Sec. 420 of the Indian Penal Code and in default of payment of fine to undergo simple imprisonment for two months. The respondent No. 2 Ram Kumar Gautam was convicted under Sec. 202 of the Indian Penal Code on the basis of his pleading guilty to the said charge and was sentenced to pay a fine of Rs.200.00 only and in default of payment of fine to undergo simple imprisonment for 15 days.

(3.) The facts relevant for adjudication of the instant appeal, in brief, are as follows:-