KITTI RAJU KALINDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. K. Chaturvedi, learned counsel for the appellants and Mrs. Nehala Sharmin, learned Special P.P.

(2.) The present appeal is directed against the Judgment of conviction dtd. 27/7/2004 and order of sentence dtd. 29/7/2004, passed by learned 1st Additional Sessions Judge, Jamshedpur, in Sessions Trial No.323 of 2001, arising out of Golmuri P.S. Case No.68 of 2000 (G.R. No.656 of 2000), whereby the appellants have been convicted for the offence under Sec. 306 of the Indian Penal Code (IPC) and have been directed to undergo rigorous imprisonment for four years.

(3.) The criminal law has been put into motion by lodging an F.I.R being Golmuri P.S. Case No.68 of 2000 against three persons including the appellants under Sec. 306 I.PC. The F.I.R has been lodged on the fardbeyan of informant namely, Raju Kalindi (P.W.-7).