ALIMUDDIN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court: Heard the parties.

(2.) This appeal is directed against the judgment of conviction and the order of sentence dated 27.02.2006 passed by Sri Prashant Kumar, Sessions Judge, Jamtara, in Sessions Case No.97 of 2002 whereby the appellant has been convicted for the offence under Sections 354 and 323 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for two years with a fine of 1000/- for the offence under Section 354 of the Indian Penal Code and in default thereof, further rigorous imprisonment for one month and he has been further sentenced to undergo simple imprisonment for six months for the offence under Section 323 of the Indian Penal Code. Both the sentences were directed to run concurrently.

(3.) Narayanpur P.S. Case No.06 of 2002 dated 08.02.2002 has been registered under Sections 323, 379, 376 and 511 of the Indian Penal Code on the fardbeyan of the informant namely, Khurshida Khatun(P.W-4) wherein it has been alleged that the accused/appellant, who is a co-villager and next door neighbour, has entered into the house of the informant and has insulted her by putting her down and also pulled her cloth. Cause has been disclosed as a dispute regarding cutting of bamboo shrub by the informant and her sister.