SUKHDEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal is directed against the judgment of conviction and the order of sentence dtd. 27/1/2011 passed by learned 1st Addl. Sessions Judge-cum-Special Judge, Giridih in Complaint Case No.1000 of 2005 (T.R. No.1202 of 2006) whereby and whereunder, the appellants have been convicted for the offence under Ss. 147, 452 and 380 of the Indian Penal Code and Sec. 3 (i)(v) (x) of the S.C./S.T. Act and have been maximum sentenced to undergo rigorous imprisonment for two years.

(3.) Criminal law has been put into motion by filing Complaint Case No.1000 of 2005 (T.R. No.1202 of 2006) and the same has been committed to the Court of Sessions on 7/8/2006. The court has taken cognizance and the appellants have been charged under Ss. 147, 452, 323, 341, 380 and 427 IPC and Sec. 3 (i) (v) (x) of the S.C./S.T. Act, to which the appellants pleaded not guilty and claimed to be tried.