PARMA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant 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 dated 29.08.1997 and sentence order dated 02.09.1997 passed by 6th Additional Sessions Judge, Rohtas at Sasaram in Sessions Trial No. 08 of 1991 by which and whereunder he convicted the appellant for the offence punishable under Section 363 of the Indian Penal Code and accordingly, sentenced him to undergo rigorous imprisonment for a period of three years.

(3.) ON the basis of aforesaid Ferdbeyan, Nokha (Baghaila) P.S. Case No. 185 of 1989 under Sections 363, 365, 366 A of the Indian Penal Code was registered and accordingly, formal first information report was drawn for the above stated offences against the appellant. The matter was investigated by the Investigating Officer and after completion of investigation, Investigating Officer submitted charge sheet for the offences punishable under Sections 363, 365 and 366 A of the Indian Penal Code against the appellant. The cognizance of the offences was taken and the case was committed to the court of Sessions, in usual way.