KAMAL ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Originally the appeal was filed by appellants namely, Eto Oraon, Kamal Oraon and Radhey Oraon, but appellants namely, Eto Oraon and Radhey Oraon have died during pendency of this appeal and their appeal has been abated vide order dtd. 6/12/2024 and the present appeal survives only with respect to appellant namely, Kamal Oraon.

(3.) The present appeal is directed against the judgment of conviction dtd. 9/3/2006 and order of sentence dtd. 18/3/2006 passed by learned Additional Judicial Commissioner (FTC-Xth), Ranchi in Sessions Trial No. No. 251 of 1993, whereby and whereunder the appellant along with co-convict have been held guilty for the offence under Sec. 363 & 366 of the I.P.C. and sentenced to undergo R.I. of five years for the offence under Sec. 363 of the I.P.C. and further sentenced to undergo R.I. for six years and a fine of Rs.3,000.00 for the offence under Sec. 366 of the I.P.C. with default stipulation. Both the sentences were directed to run concurrently.