UMA SHANKAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned APP for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 25.02.2006 passed by Sri Satyendra Kumar Singh, 1st Addl. Sessions Judge-cum-Special Judge, Deoghar in Special Case No. 10 of 1998 whereby and whereunder the appellants have been convicted for the offence under Section 323/34 of the Indian Penal Code and has been sentenced to undergo R.I. for six months and fine of Rs. 500/- each has been imposed with stipulation and appellant no.1, Uma Shankar Pandey has also been convicted for the offence under Section 341 of the Indian Penal Code and has been sentenced to undergo S.I. for 15 days. Both the sentences were directed to be run concurrently.

(3.) Palajori P. S. Case No. 91 of 1997 has been registered on 24.10.1997 under Sections 341,323 and 504/34 of the Indian Penal Code and Section 3(x) of the SC/ST (Prevention of Atrocities) Act. It is alleged that the informant, Balhari Rajwar while returning to his home on 14.10.1997 was intercepted and abused by the appellant no.1, Uma Shankar Pandey and other co-accused. They took him to the house of Uma Shankar Pandey where he was abused and assaulted for not giving the land for village school.