JITENDAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants, namely, Amar Singh @ Amarjeet Singh @ Sethi, Sonu Bose @ Babu Telengi, Sukhdev Singh @ Sukhe, Apurba Sahu and Jitendar Prasad @ Bablu have faced the trial on the charge under section 395 of the Indian Penal Code and section 26/ 35 of the Arms Act. Against Amarjeet Singh a charge under section 25(1-b)a of the Arms Act and against Sonu Bose, Apurba Sahu and Sukhdev Singh a charge under section 412 of the Indian Penal Code were also framed.

(2.) In Sessions Trial No. 35 of 2011, the appellants have been convicted and sentenced to RI for ten years and fine of Rs.4000/- under section 395 of the Indian Penal Code and RI for one year and fine of Rs.500/- under section 26/ 35 of the Arms Act. Amarjeet Singh has been convicted also under section 25(1-b)a of the Arms Act and sentenced to RI for two years and fine of Rs.1000/- for the said offence.

(3.) The charge under section 412 of the Indian Penal Code against Sonu Bose, Apurba Sahu and Sukhdev Singh has been found proved, however, no separate order of sentence under section 412 of the Indian Penal Code has been passed.