BINOD SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the Judgment of Conviction and order of sentence dtd. 5/2/2003, passed by learned Additional District & Sessions Judge, FTC-IV, Bokaro, in S.T. No.247 of 1997, arising out of Chandankiyari P.S. Case No.78 of 1996, corresponding to G.R. No.1457 of 1996, whereby and where under the accused appellants have been convicted for the offence under Ss. 148/323/149 of IPC and sentenced to undergo one year S.I. under Sec. 148 of IPC, and one year S.I. under Sec. 323 of IPC. Both the sentences were directed to run concurrently.

(2.) The allegations against the appellants arose in the wake of the fardbeyan of informant Sonamani Manjhian recorded by S.I. Arvind Kumar Sinha I/C Amlabad O.P. (P.S.- Chandankiyari) on 24/11/1996 at 09.00 hours at village Harai Kurwa, district- Bokaro is that-

(3.) On the basis of the aforsaid fardbeyan of the informant, Chandankiyari P.S. Case No.78 of 1996 dtd. 24/11/1996 under Ss. 147, 148, 323, 326, 307,149,379 of IPC was registered against the accused appellants and the case was entrusted for investigation. After investigation, the charge-sheet was submitted against all the named accused persons under the aforesaid Ss. and accordingly cognizance was taken, the case was committed to the Court of Sessions and after trial, the learned court below passed the impugned judgment of conviction and order of sentence, which is under challenge in this appeal.