AMAR SONI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated call, nobody appears on behalf of the appellants to argue this case.

(2.) On the request of the Court, Mr. Tapas Roy argued this case as Amicus Curie.

(3.) The instant appeal is directed against the judgment of conviction and order of sentence dated 11.10.2001 passed in S.T. No. 532 of 1996 by Shri Shushil Kunkal, learned 1st Additional District and Session Judge, Garhwa, by which judgment he found the appellants guilty under Sections 341, 323, 326 and 307/34 of the I.P.C. and sentenced them to undergo R.I for seven years for an offence under Section 307/34 of the Indian Penal Code, R.I for three years for an offence under Section 326 of the Indian Penal Code, R.I for one years for an offence under Section 323 of the Indian Penal Code and R.I for one month for an offence under Section 341 of the Indian Penal Code and that all the sentences have been ordered to run concurrently.