DHANANJAY GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Navneet Sahay, learned counsel appearing on behalf of the appellants and Mrs. Laxmi Murmu, learned counsel for the State.

(2.) This appeal is directed against the judgment and order of conviction and sentence dated 28.09.2002 passed by Shri B.K. Goswami, IInd Additional Sessions Judge, Seraikella in S.T. Case No. 381 of 1993 whereby and where under the appellants were convicted for the offences punishable under Sections 324/34 of the Indian Penal Code and were sentenced to undergo for simple imprisonment of one and half years and penalty of Rs. 1000/- each in default of payment of penalty, they were further directed to suffer fifteen days simple imprisonment each.

(3.) The prosecution story as would arise from the Fardbeyan instituted by the informant is that one Kamdeo and Dhananjay Gope (Appellant No. 1) were quarrelling whereupon P.W.-4 and P.W.-5 (Informant) tried to restrain them and in the meantime the other appellants appeared and appellant No. 1 was armed with a Farsa by which he assaulted P.W.-5 causing injury on his back and left arm as a result of which the informant (P.W.-5) had fallen on the ground.