ANAJNI KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arun Kumar Sinha, learned counsel for the appellants and Mr. Ram Prakash Singh, learned A.P.P. appearing for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 04.03.2006 passed by Sri Binod Prasad Singh, Addl. Judicial Commissioner XIII, Ranchi in S.T No.196/04, T.R. No.717/04 whereby and whereunder the appellants have been convicted under Sections 147, 379 and 149 of the IPC.

(3.) Sikidiri P.S. Case No. 35/2001 has been registered on the basis of petition of the informant, namely, Moti Lal Mahto (P.W.-7) u/s 144, 379, 427, 341, 323, 307 and 427 of the IPC. As per the allegation, appellants armed with deadly weapons assaulted the informant while he was working in his field. There was a land dispute between the parties.