GUNDA NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court: Heard the parties.

(2.) The appellant has been charged under Section 307 of the Indian Penal Code and has been convicted and sentenced for rigorous imprisonment of five years for the aforesaid section of the Indian Penal Code vide judgment of conviction dated 23.05.2006 and the order of sentence dated 25.05.2006 passed by Sri Brajesh Kumar Gautam, Addl. District and Sessions Judge, Fast Track Court No.II, GTS, East Singhbhum, in Sessions Trial No.177 of 2005.

(3.) Musaboni P.S. Case No.52 of 2004 has been registered on 30.12.2004, on the fardbeyan of the informant, namely, Giridhari Dhir (P.W.-6) wherein it has been alleged that the appellant and the informant are the next door neighbour and there was dispute regarding construction of common boundary wall. The appellant has gone to the house of the informant with 'sword' and assaulted on his head.