NOORUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been filed against the judgement of conviction dated 01.10.2002 and order of sentence dated 03.10.2002 passed by the learned Additional Sessions Judge, Fast Track Court No. -III, Garhwa in Sessions Trial No. 285 of 1997, convicting the appellants under sections 304 Part-II, 149, 147, 323/34 IPC and sentencing them to undergo R.1 for five years.

(2.) Mr. A.K. Kashyap, learned senior counsel appearing for the appellants, argued only on the question of sentence. He submitted that this case relates to the occurrence alleged to have taken place far back on 18.10.1996 and the appellants have remained in jail for about 13 months in jail out of the total period of sentence of five years. He further submitted that in lieu of further sentence, appellants are ready to deposit a sum of Rs. 50,000/-, jointly or severally, which may be given to the informant / or his family members.

(3.) Mr. Ravi Prakash, learned counsel appearing for the State, could not dispute this submission.