LAWS(JHAR)-2025-7-36

BHARTI SINGH Vs. STATE OF JHARKHAND

Decided On July 09, 2025
BHARTI SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The instant appeal has been filed under Ss. 374(2) of the Criminal Procedure Code, 1973 against the judgment of conviction as well as order of sentence dtd. 15/7/2014, passed by the learned Sessions Judge Bokaro in S.T. No. 422 of 2013 arising out of Chandrapura P.S. Case No.87 of 2013 registered under Sec. 394,302/34 of the IPC whereby and whereunder, the appellants herein have been convicted under Sec. 302/34, 394/34, 449/34 and 411/34 of the IPC and have been directed to undergo Rigorous Imprisonment for life and fine of Rs.10,000.00 each for the offence committed under Sec. 302/34 of the IPC, further, all the appellants have been directed to undergo Rigorous Imprisonment for ten years and fine of Rs.5000.00 each for the offence committed under Sec. 394/34 of the IPC. Further, the appellants have also been directed to undergo Rigorous Imprisonment for five years and fine of Rs.5000.00 each for the offence committed under Sec. 449/34 of the IPC and they have also been directed to undergo Rigorous Imprisonment for three years and fine of Rs.2000.00each for the offence committed under Sec. 411/34 of the IPC.

(2.) This Court, before proceeding to examine the legality and propriety of the judgment of conviction and order of sentence, deems it fit and proper to refer the background of institution of prosecution case. The prosecution story in brief as per the written report based upon which the First Information Report had been instituted reads hereunder as:-

(3.) Learned counsel for the appellants has submitted that the impugned Judgment of conviction and Order of sentence passed by the Trial Court cannot be sustained in the eyes of law.