GOPAL MALHOTRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner alongwith his brother was made accused in Koderma PS Case No. 338 of 2001 which was registered for commission of the offence under Sec. 342, 353 and 323 read with sec. 34 of the Indian Penal Code (in short, 'IPC').

(2.) In T.R. No. 493 of 2008, Ashok Malhotra and Gopal Malhotra both sons of late Sardari Lal Malhotra were convicted and sentenced to RI for two years under sec. 353 IPC.

(3.) Criminal Appeal No. 01 of 2009 filed by both the convicts was dismissed by judgment dtd. 31/8/2010.