NARAYAN KAIBARTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Samir Kumar Lall, learned counsel for the appellant and Mr. Prabir Kumar Chatterjee, learned Special P.P.

(2.) The present appeal is directed against the Judgment of conviction and order of sentence dtd. 18/5/2004, passed by learned Sessions Judge, Seraikella-Kharsawan, in Sessions Trial No.89 of 2003, arising out of Gamharia P.S. Case No.06 of 2003 (G.R. No.47 of 2003), whereby the appellant has been convicted under Sec. 324 & 498(A) of the Indian Penal Code (IPC) and has been directed to undergo rigorous imprisonment for two years for the offence under Sec. 324 IPC and two years rigorous imprisonment for the offence under Sec. 498(A) I.PC. Both the sentences were directed to run concurrently.

(3.) The criminal law has been put into motion by lodging an F.I.R being Gamharia P.S. Case No.06 of 2003 dtd. 25/1/2003 in the district Seraikella-Kharsawan. The F.I.R has been lodged on the fardbeyan (Ext.-2) of informant namely, Ganga Kaibarta (P.W.-2).