LAWS(JHAR)-2020-1-137

RAMESH PD RAI Vs. STATE OF JHARKHAND

Decided On January 13, 2020
Ramesh Pd Rai Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Lakhan Chandra Roy, learned counsel appearing for the appellants and Suraj Mohan, learned A.P.P. appearing for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 14.02.2006 passed by Shri Satyendra Kumar Singh, 1st Additional Sessions Judge, Deoghar, in Sessions Trial No.310 of 2001, whereby and whereunder the appellants have been convicted for the offence under Sections 147, 148, 448/149, 323/149 and 324/149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year with fine of Rs.500/- for offence under Section 148 of the Indian Penal Code, in default of payment further undergo rigorous imprisonment for one month. All the appellants have been sentenced to undergo rigorous imprisonment for six months with fine of Rs.500/- for the offence under Section 448/149 of the Indian Penal Code in default of payment to further undergo rigorous imprisonment for one month. Further, all the appellants have been sentenced to undergo rigorous imprisonment for six months with a fine of Rs.500/- for the offence under Sections 323/149 of the Indian Penal Code, in default of payment to undergo rigorous imprisonment for one month. The appellants have also been sentenced to undergo rigorous imprisonment for two years with fine of Rs.1,000/- for the offence under Sections 324/149 of the Indian Penal Code, in default of payment further undergo rigorous imprisonment for three months.

(3.) The FIR has been lodged by the written statement of the informant namely Madan Mohan Tiwari (P.W.-4) on 14.05.2000 which has been registered as Sarath P.S. Case No.56 of 2000 under Sections 147, 148, 149, 448, 504, 323, 324, 326, 337, 427 and 379 of the Indian Penal Code.