LAWS(JHAR)-2020-2-145

GULTAN AGARWALA Vs. STATE OF JHARKHAND

Decided On February 11, 2020
Gultan Agarwala Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Rohan Mazumdar, learned counsel for the appellant and Mrs. Vandana Bharti, learned Spl. P.P. for the State.

(2.) This appeal is directed against the judgment and order of conviction and sentence dated 22.11.2003 passed by the learned Additional Sessions Judge, Fast Track Court No. IV, Dhanbad in Sessions Trial No. 362 of 1998, whereby and whereunder the appellant has been convicted for the offences punishable under Section 324, 379 and 341 of the Indian Penal Code and has been sentenced to undergo S.I. for one year for the offence under Section 324 of the Indian Penal Code, S.I. for one year for the offence under Section 379 of the Indian Penal Code and S.I. for 1 month for the offence under Section 341 of the Indian Penal Code.

(3.) The prosecution story in brief is that while the informant was going to Laxmania More on 25.04.1995 at about 6:30 in the morning and when he arrived near the old bus stand he found the appellant standing on the road along with four of his associates. It has been alleged that all the said persons had surrounded the informant and had started abusing him. As the informant tried to proceed further he was assaulted with a knife in his back as a result of which he fell down. Further allegation has been levelled that the accused persons had taken away the titan wrist watch, a golden chain and Rs. 90/- in cash from the informant. The informant was taken to Bhagania Nursing Home by some persons for his treatment where his fardbeyan was recorded.