RAJA ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Raja Ansari in Criminal Appeal (DB) No.351 of 2014 and Bittu Ansari in Criminal Appeal (SJ) No.423 of 2014 have challenged the judgment in Session Trial No.217 of 2013.

(2.) By the judgment dtd. 28/4/2014, the Sessions Judge, Dhanbad convicted and sentenced Raja Ansari to undergo RI for 10 years under Sec. 307/34 of the Indian Penal Code with fine of Rs.5,000.00.

(3.) Bittu Ansari who is the appellant in Criminal Appeal (SJ) No.423 of 2014 was convicted and sentenced to undergo RI for 7 years under Sec. 307/34 of the Indian Penal Code with fine of Rs.5,000.00. The Sessions Judge has imposed punishment of SI of one year upon both the convicts in default of their paying the fine amount.