BIRJU SAH, SON OF SRI JAGDEO SAH, A RESIDENT OF LAXMIPUR CHOWK, POLICE STATION LAXMIPUR, DISTRICT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant has been convicted under Sections 504 and 506 of the Indian Penal Code and Sec. 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act'). He has been sentenced to undergo imprisonment for one year for each of the offences under which he has been convicted. However, all the sentences have been ordered to run concurrently.

(2.) While convicting and sentencing the appellant, the trial court itself has granted him interim bail in exercise of power conferred under sub-section (3) of Sec. 389 of the Code of Criminal Procedure (for short 'the Criminal Procedure Code').

(3.) The judgment of conviction under Sec. 3(1)(x) of the Act as also sections 504 and 506 of the Indian Penal Code was recorded by the trial court on 30th Jan., 2016. The jurisdiction of the trial court for granting the interim bail in exercise of power under sub-section (3) of Sec. 389 of the Code Criminal Procedure is limited till date of filing the appeal. The limitation of filing of the appeal against the judgment of conviction is sixty days.