HUTU ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence both dtd. 19/3/2010, passed by the learned Sessions Judge, Lohardaga in S.T. No. 212 of 2006, arising out of Kuru P.S. Case No. 124 of 2005 in G.R. Case No. 549 of 2005, whereby and whereunder the learned Sessions Judge, Lohardaga had convicted the appellants under Sec. 447 of the Indian Penal Code and under Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The appellants were sentenced to undergo SI for three months under Sec. 447 of the Indian Penal Code and SI of two years and fine of Rs.3000.00 each under Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. In default of payment of fine, the appellants were to undergo SI for one month each and both the sentences were ordered to run concurrently.

(2.) The prosecution case arose out of the complaint case no. 58 of 2005 dtd. 3/6/2005 filed before the Court of Chief Judicial Magistrate, Lohardaga, by the complainant PW-3 Daso Orain. The prosecution case in brief is that complainant was a lady of Scheduled Tribe and resident of village Chandlaso, PS Kuru, District-Lohardaga. On 22/5/2005 at about 7.00 am, appellants namely Alam Ansari and Usman Ansari armed with iron rod along with other appellants formed an unlawful assembly. Appellants Alam Ansari and Usman Ansari, firstly broke the lock of the house of the complainant and thereafter, all the accused persons entered into the house of the complainant and stole away kitchen utensils, rice, pulse, bed with bed sheet valued Rs.3000.00. The appellants threatened the complainant and her husband to kill and abused them by saying "kolh Oraon bhago nahi to uda denge". The complainant further stated that the genesis of the offence was that there was a case under Sec. 71A of CNT Act between Jura Oraon (PW-1 or the husband of the complainant Daso Orain) and appellants Alam Ansari, Usman Ansari and Israil Ansari in which delivery of possession had been effected to the complainant side on 25/4/2005 by the Court of L.R.D.C., Lohardaga.

(3.) The complaint petition was forwarded under Sec. 156 (3) of the Cr.P.C. for institution of the case and investigation. On the basis of complaint petition Kuru P.S. Case No. 124 of 2005 dtd. 21/11/2005 was registered under Sec. 147, 148, 149, 323, 448, 380, 504 of the IPC and 3/ 4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against altogether nine named accused persons or the appellants herein. Charge sheet was submitted and cognizance of the offences were taken and the case was committed to the Court of sessions. Charges were framed against the appellants under Sec. 447 and 448 IPC and Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and trial was held. At the conclusion of trial appellants were convicted and sentenced as aforesaid, hence, this appeal.