WILLIAM DUNGDUNG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these appeals arise out of the common judgment of conviction and sentence passed in Sessions Trial No.18 of 2009 by which Appellants Sukhdeo Bhokta, Jaipal Bhokta and Chote Bhokta have been convicted and sentenced under Sec. 325 of the IPC.

(2.) The convicts have preferred Criminal Appeal (S.J.) No. 952 of 2013 against the judgment of conviction and sentence.

(3.) Criminal Appeal (D.B.) No. 205 of 2014 has been preferred by the victim against the acquittal of Fauli Bhoktain and further for conviction of the other appellants for lower offence under Sec. 325 of the IPC, whereas the appellants were charged for offence under Sec. 307/149 of the IPC.