TULSI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Vide order dtd. 2/12/2021, the present criminal appeal stands abated so far as appellant namely, Gango Mahto is concerned. Now, the present appeal survives only with respect to four appellants, namely, Tulsi Mahto, Kali Prasad @ Kali Mahto, Basudeo Mahto @ Baso Mahto and Narain Mahto.

(2.) Heard Mr. Jyoti Prasad Sinha, learned counsel for the appellants and Mr. Manoj Kumar Mishra, learned A.P.P

(3.) The present appeal is directed against the Judgment of conviction and order of sentence dtd. 9/8/2004, passed by learned 6th Additional Sessions Judge, Hazaribagh, in Sessions Trial No.534 of 1993, arising out of Barkatha P.S. Case No.7 of 1993 (G.R. No.69 of 1993), whereby the appellants have been convicted for the offence under Ss. 148 and 324/ 149 of the Indian Penal Code (IPC) and have been directed to undergo rigorous imprisonment for two years with fine of Rs.500.00 (Five hundred only) each with default clause for the offence under Sec. 148 I.PC and two years rigorous imprisonment along with fine of Rs.500.00 (Five hundred only) each for the offence under Ss. 324/ 149 I.PC with default clause. All the sentences were directed to run concurrently.