BANKIM DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the appellant, learned AP.P. on behalf of the State and learned counsel for the informant.

(2.) This Criminal Appeal arises out of judgment of conviction and order of sentence both dtd. 30/4/2012 in Sessions Trial Case No. 327 of 2011 whereby and whereunder learned Sessions Judge, Bokaro convicted the appellant for committing the offence under Sec. 363 of the Indian Penal Code. He has been sentenced to undergo simple imprisonment for 4 years with fine of Rs.2,000.00 for the offence under Sec. 363 of the Indian Penal Code.

(3.) Though charge was also framed under Sec. 376 of the Indian Penal Code but the appellant was acquitted of the charge under Sec. 376 of the Indian Penal Code.