KESHO MODI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter was called out nobody appeared on behalf of appellants. Counsel for the State Mr. Rakesh Kumar was present.

(2.) Mr. Bibhash Sinha is appointed as amicus curiae to assist the court. Consequently, counsel for the appellants Mr. Chandra Shekhar Prasad, assisted the amicus curiae.

(3.) This Criminal Appeal has been preferred against the judgment of conviction and order of sentence dated 6.9.2002 passed by 1st Additional Sessions Judge, Giridih in S.T. No. 189 of 1982 whereby and where under appellants namely Dako Singh, Arjun Singh, Nakul Singh , Sibi Modi, Basudeo Modi, Laxman Modi and Bahadur Singh were convicted u/s 147 and 323 IPC and sentenced to undergo R.I. for six months each for each offences under sections 147 and 323 of IPC respectively. Appellants Kesho Modi, Munshi Modi, Kartik Singh and Raj Kumar Singh were convicted u/s 148 IPC and 323 IPC and sentenced to undergo R.I. for one year each under section 148 IPC and six months each under section 323 IPC. Appellants Munshi Modi and Raj Kumar Singh were further convicted under 324 IPC and sentenced to undergo R.I. for one year each u/s 324 IPC. All the sentences were directed to run concurrently.