RUCHA MIAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the State.

(2.) THE appellant has been convicted under Sections 323/34, 341/34, 447/34 and 326/34 of the Indian Penal Code and sentenced to undergo imprisonment for six months for the offence under Sections 323/34 of the Indian Penal Code, 15 days for the offence under Sections 341/34 of the Indian Penal Code, two months for the offence under Sections 447/34 of the Indian Penal Code and rigorous imprisonment for eight years and to pay a fine of Rs. 10,000/ - and in default of payment of fine to undergo further rigorous imprisonment for six months for the offence under Sections 326/34 of the Indian Penal Code. However, all the sentences have been directed to run concurrently.

(3.) ON the fardbeyan endorsement was made by the Officer -in -Charge Usman Ahmad that S.I. Phulan Ram would investigate the case. During the investigation, the Investigating Officer inspected the place of occurrence and thereafter recorded the further statement of the informant and also recorded the statement of the witnesses, procured the injury report and after completing the investigation submitted charge -sheet. On the submission of the charge -sheet, cognizance was taken, case committed to the Court of Sessions and thereafter charge was framed under order dated 25.03.2011 for the offences under Sections 307, 326/34 and 323/34, 504/34, 341/34 and 447 of the Indian Penal Code to which the accused person pleaded not guilty and claimed to be tried. In support of the charge, prosecution examined altogether seven witnesses in the case.