JALALUDDIN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 8/12/2004 passed by Sri P.K. Choubey, 3rd Addl. Sessions Judge (FTC), Jamtara in Sessions Case No. 81 of 1996/45 of 2003 whereby and whereunder the appellant has been convicted for the offence under Sec. 324 of I.P.C. and has been sentenced to undergo rigorous imprisonment for two years for the offence under Sec. 324 of the Indian Penal Code along with a fine of Rs.500.00 with default clause.

(3.) It appears that the incident of quarrel has taken place on 14/11/1994 between the parties for cutting paddy crop over a piece of land and for which an FIR has been lodged being Jamtara P.S. Case No.88 of 1994 (G.R. No.602 of 1994) for the offence under Ss. 324/307 of the Indian Penal Code.