BRAMHADEO RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present appeal is directed against the judgment of conviction and sentence dtd. 23/3/2006 passed by learned Sesssions Judge, Dhanbad in Sessions Trial No. 213 of 1999 whereby and where under, the appellants have been held guilty for the offence punishable under Sec. 307 and 452 read with 34 of the I.P.C. and sentenced to undergo R.I. for three years with a fine of Rs.500.00 for each offences with default stipulation.

(3.) Factual matrix giving rise to this appeal in a narrow compass is that on 24/2/1998 at about 3:30 PM, the appellants armed with Lathi entered into the house of complainant and assaulted the wife of complainant, namely, Sushila Devi which caused injury to her on head. It is further alleged that she was brought to Sitapur hospital for treatment and her condition was serious. Therefore, she was sent to Central Hospital, Dhanbad.