BHUKTU HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant, who has appeared through JHCLSC and learned A.P.P. representing the State.

(2.) The present appeal has been preferred against judgment of conviction dtd. 20/5/2025 and order of sentence dtd. 23/5/2025 passed in Sessions Trial No. 68 of 2021 arising out of Kowali P.S. Case No. 34 of 2020 corresponding to G.R. No. 1981 of 2020 by the learned District & Additional Sessions Judge-VII, East Singhbhum, Jamshedpur, whereby the appellant has been convicted for the offence punishable under Sec. 323 and 326 of the IPC and has been sentenced to undergo R.I. for 1 year under Sec. 323 IPC and further sentenced to undergo R.I. for 5 years with a fine of Rs.2000.00 and in default of paymnent of fine, further S.I. for 1 month. All the substantive sentences have been directed to run concurrently.

(3.) The criminal law has been put into motion on lodging an F.I.R being Kowali P.S. Case No. 34 of 2020 by the informant before the Officer In-charge, Kowali Police Station, East Singhbhum on 8/8/2020.