RAM KHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. K. Chaturvedy, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Bibhuti Shankar Sahay, learned counsel appearing on behalf of the opposite party-State.

(3.) The petitioner was convicted vide judgment and order of sentence dated 19.02.2011 passed by the learned Judicial Magistrate, 1st Class, Gumla in G.R. Case No. 500/2005 (T.R. No. 156/2011), whereby the petitioner was found guilty for offence punishable under Sections 323 and 325 of Indian Penal Code and also under Sections 3 and 4 of Prevention of Witch (Daain) Practices Act. He was sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 1000/- for offence under Section 323 of IPC; sentenced for two and a half years and to pay fine of Rs. 5000/- for offence under Section 325 of IPC; sentenced to undergo simple imprisonment for 2 months and 4 months for offence under Sections 3 and 4 of Prevention of Witch (Daain) Practices Act with a fine of Rs. 500/- and Rs. 1000/- respectively. All the sentences were directed to run concurrently.