RAJESH PRAMANIK @ JAGARNATH PRAMANIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dated 28.06.2014, passed by the learned Sessions Judge, Dhanbad, in Criminal Appeal No.161 of 2008, whereby the appeal preferred by the petitioners along with the co-convict - Santosh Pramanik has been partly allowed.

(2.) The learned appellate court while affirming the conviction and sentence for the offence under Section 323 of the Indian Penal Code against petitioner No.2 and for the offence under Sections 323 and 354 of the Indian Penal Code against petitioner No.1, acquitted the co-convict.

(3.) The learned trial court vide its judgment of conviction and order of sentence dated 09.06.08, passed in G.R. No.876/2001, arising out of Katras P.S. Case No.105/2001, corresponding to T.R. No.247/2008, convicted the petitioners along-with the co-accused holding them guilty for the offence punishable under Sections 323 and 354 of the IPC and sentenced them to undergo RI for 6 months for the offence under Section 354 and RI for one month for the offence under Section 323 and both the sentences were directed to run concurrently.