CHARKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant appeal is directed against the judgment of conviction and order of sentence, both dtd. 31/5/2004, passed by learned Vth Additional Judicial Commissioner, Ranchi corresponding to S.T. No.100 of 2000/54 of 2003; whereby the appellant has been convicted for the offence under Sec. 307 of the IPC and Sec. 25(1-b), 26 and 27 of the Arms Act and sentenced to undergo R.I. for a period of Five years u/S 307 IPC and to undergo R.I. for a period of three years each u/S 25(1-b), 26, and 27 of the Arms Act. All the sentences were directed to run concurrently.

(3.) The brief fact of the case is that on 23/9/1999, the informant went to see Mela where the appellant along with other persons was standing next to the informant and was smoking on the face of the informant, to which he objected then the appellant took out a country made pistol and pointed out at the informant, seeing the same the informant twisted the hand of the appellant, which diverted the line of fire and other person, namely, Mangra Oraon sustained a bullet injury on his legs and the appellant fled away from the spot but the pistol was snatched by the informant and the same was handed over to the police.