PANCHU YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. J. S. Singh, learned counsel for the appellants 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. 11/8/2004, passed by the learned 3rd Additional Sessions Judge, Palamau, in Sessions Trial No.160 of 2000, arising out of Rehla P.S. Case No.47 of 1999 (G.R. No.1024 of 1999), whereby the appellants have been convicted for the offence under Ss. 307/ 34 of the Indian Penal Code (IPC) and have been directed to undergo rigorous imprisonment for five years along with fine of Rs.1,000.00 each with default clause.

(3.) The criminal law has been put into motion by lodging an F.I.R being Rehla P.S. Case No.47 of 1999 under Ss. 341/ 323/ 324/ 447 I.P.C. The F.I.R has been lodged on the fardbeyan of informant namely, Jasa Yadav (P.W.-5).