SUNIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. J.Mazumdar, learned counsel for the appellants and Mr. Abhay Kr Tiwari, learned A.P.P., appearing for the State.

(2.) This appeal is directed against judgment of conviction dated 28.06.2006 and order of sentence dated 30.06.2006 passed by Shri Kamalesh Mishra, Additional Sessions Judge, Fast Track Court, Sahibganj in Sessions Case No. 240/99, Tr. No.146/05 whereby and whereunder the appellants were convicted under Section 379/34 of the IPC and sentenced to undergo R.I. for seven years for the offence under Section 307/34 of the IPC. Further they were directed to undergo R.I. for one year for the offence under Section 379/34 of the IPC.

(3.) Sahibganj (T) P.S. Case No.41/1994 has been registered on 29.03.1999 on written petition of Ashok Kumar Yadav (P.W.- 5). As per the allegation, one of the accused Late Om Prakash Yadav has entered into the house of the informant and caught hold of his neck. He has been dragged out of house then these two appellants came with iron rod and lathi and started assaulting the informant and also his brother namely, Pappu Yadav (P.W.-3), who has come at the place of occurrence for rescuing informant.