BIR SINGH HEMBROM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In Sessions Trial Case No. 156 of 2010, Bir Singh Hembrom was put on trial for committing the offence under Sec. 341, 323, 504 and 376 of the Indian Penal Code.

(2.) At the outset, Mrs. Vandana Bharti, the learned APP informs the Court that through a letter dtd. 20/3/2023 the Jail Superintendent, Central Jail Ghagidih, Jamshedpur has sent an information that on completing the sentence and depositing the fine amount of Rs.10,000.00 the appellant has been released on 10/7/2018.

(3.) The sole appellant has been convicted and sentenced to RI for 10 years and a fine of Rs.10,000.00 under Sec. 376 of the Indian Penal Code with a default stipulation to undergo further SI for 6 months. The appellant has further been convicted under Sec. 341 and 323 of the Indian Penal Code but no separate sentence has been awarded for the aforesaid offences.