GIRISH RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar, learned counsel appearing for the appellant and Mr. Tarun Kumar, learned A.P.P. appearing for the State.

(2.) This appeal is filed against the judgment of conviction and order of sentence dated 10.01.2006 passed by Sri Binay Kumar Sahay, Ist Addl. Sessions Judge, Rajmahal in Sessions Case No.35 of 1996/Sessions Trial No.129 of 2002, whereby and whereunder the appellant has been convicted for the offence under Sections 307 and 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six (06) years for the offence under Section 307 of the Indian Penal Code, with a fine of Rs.1000/- and rigorous imprisonment for two (02) years for the offence under Section 324 of the Indian Penal Code and in default of payment of fine, further to undergo rigorous imprisonment for six months. Both the sentences were directed to be run concurrently.

(3.) The FIR has been lodged on the fardbeyan of the informant (P.W.4- Dhaneshwar Saha) on 11.11.1992, wherein it has been alleged that the appellant along with three other co-accused persons had assaulted the informant with 'hasua' causing grievous injury to him. Reason has been assigned that the appellant had misunderstanding that the informant had illicit relationship with the wife of the appellant. On the said basis, First Information Report being F.I.R. No.100 of 1992 has been registered under Section 341/324/307 and 34 of the Indian Penal Code.