HARENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellants as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred against the judgment of conviction and sentence order dated 05.12.2001 passed by Additional court no. 2, Patna, Fast Track Court in Sessions Trial No. 215 of 1995/468 of 2001 by which and whereunder he convicted the appellants for the offences punishable under Section 354 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for one year for the above stated section and furthermore, appellant no.1 was convicted for the offence under Section 323 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for three months under the aforesaid section and the learned trial court directed that both the sentences of appellant no. 1 would run concurrently.

(3.) ON the basis of aforesaid written report, Masaurhi P.S. Case No. 174 of 1994 under Sections 323, 341, 354, 376/511 of the Indian Penal Code was registered and accordingly, formal first information report was drawn against the appellants. The matter was investigated by the Investigating Officer and after completion of investigation, Investigating Officer submitted charge sheet for the above stated offences against the appellants. The cognizance of the offences was taken and the case was committed to the court of Sessions, in usual way.