RANJEET GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the Judgment of Conviction and order of sentence dtd. 2/6/2004 passed by the learned Addl. Sessions Judge, Dhanbad, in S.T. No. 75 of 2002, whereby the sole accused appellant has been convicted for the offence punishable under Sec. 324 of IPC and sentenced to undergo R.I. for two years and to pay a fine of Rs.1,000.00 for offence u/s 324 of IPC failing which the accused-appellant shall undergo S.I. for 3 months.

(2.) The allegations against the appellant arose in the wake of written report of Probhodh Goswami alleging therein that on 6/4/1 at about 9.30 am, he was sitting outside the house of Chitranjan Goswami along with his cousin Kartic Goswami. In the meantime, the accused Ranjeet Goswami accosted them with a sword and alleged that they were gossiping about him. The informant refuted the allegation. However, accused Ranjeet Goswami assaulted the informant by sword causing hurt on the left hand and neck of the informant.

(3.) On the basis of aforesaid written report, a formal FIR was lodged and the case was registered under Sec. 324 and 307 of IPC against the sole accused appellant and investigation was taken up. After investigation, the police submitted the charge-sheet in this case under Ss. 324/307 of IPC and on the basis of which, cognizance of the offence was taken and the case was committed to the Court of Sessions. The accused has pleaded not guilty to the charge explained to him and denied the allegation levelled against him and after trial, the learned court below passed the impugned judgment of conviction and order of sentence, which is under challenge in this appeal.