DHURAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 30/11/2004, passed by the learned 6th Additional Sessions Judge, Fast Track Court No.-III, Godda, in Sessions Case No. 94 of 1999/12 of 2004, whereby the appellants were convicted under Sec. 147, 324/34 IPC and ordered to be released on probation in view of probation of offender act for keeping peace and good behaviors for 3 years each after entering into a bond to the sum of Rs.2000.00 each with two sureties.

(3.) At the outset, learned counsel for the appellants submit that the direction of the learned trial court has been complied in essence, inasmuch as, all the accused were held guilty for the offence under Sec. 147, 324/34 IPC, however, instead of sentencing them the learned trial court ordered to release them on executing bond to a sum of Rs.2000.00each for keeping peace of 3 years.