DURENDRA KAMKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and 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 06-09-2001 passed by learned Additional Sessions Judge-III, Gopalganj in Sessions Trial No. 141 of 1994 by which and whereunder, he convicted the appellants for the offence punishable u/Ss 324/34 of the Indian Penal Code and, accordingly, sentenced the appellant Nos. 1 & 2 to undergo rigorous imprisonment for three years under Section-324 of the Indian Penal Code whereas; appellant No. 3 was ordered to be released on furnishing bonds of Rs 2,000.00 (two thousand) with two sureties of the like amount each for a period of two years to be of good behaviour and keep peace during the aforesaid period.

(3.) ON the basis of aforesaid fardbeyan of the P.W. 3, Gopalganjj P.S. Case No. 30 of 1993 under Sectiions-324, 307/34 of the Indian Penal Code was registered and after investigation, charge sheet was submitted against the appellants whereas; one accused Shankar Kamkar was not sent up for trial. Cognizance of the offence was taken and the case of the appellants was committed to the court of sessions, in usual way.