MRITUNJAY PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the appellant assisted by Mr. Anurag Kashyap and Mr. S.K.Srivastava, learned A.P.P., appearing for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 29.05.2006 passed by Sri Awadhesh Mall, Addl. Sessions Judge, F.T.C., 7th, Dhanbad in S.T No.468 of 2002 whereby and whereunder the appellant has been sentenced to undergo R.I. for two years for the offence u/s 324 of the IPC and also to undergo S.I. of 15 days for the offence u/s 341 of the IPC. Both the sentences were directed to be run concurrently.

(3.) Jorapokhar (Sudamdih) P.S. Case No.287/1999 has been registered under Sections 341, 324 and 307 of the IPC against the accused on the written statement of the informant, namely, Ranjit Paswan. As per the allegation, on 14.12.1999 the accused had assaulted the informant and on the same day in the evening, accused again assaulted him by knife. The informant was saved by his friend.