VIJAY MOHAN MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.P.P. representing the State.

(2.) The present appeal has been preferred against the judgment of conviction and order of sentence dtd. 27/11/2021 passed in Sessions Trial No. 282 of 2012 arising out of Sadar (SC/ST) P.S. Case No. 16 of 2008 corresponding to G.R. Case No. 2245 of 2008 by the learned Additional Sessions Judge-VI, Hazaribag, whereby the appellant has been convicted for the offence punishable under Sec. 504 of the IPC and under Sec. 3(i)(vi) of the SC/ST Act and has been sentenced to undergo S.I for 2 years along with a fine of Rs.500.00 and in default of payment of fine, further S.I for 1 month for the offence under Sec. 3(vi) of the SC/ST Act. He has been further sentenced to undergo S.I. for 1 year along with a fine of Rs.500.00 and in default of payment of fine, further S.I. for 1 month for the offence under Sec. 504 of the IPC. Both the sentences have been directed to run concurrently.

(3.) The criminal law has been put into motion on lodging an F.I.R being SC/ST P.S. Case No. 16 of 2008 by the informant Dr. Rajnikant Tirkey, Regional Director, Veterinary Department, Hazaribag on 28/6/2008 before the Officer-In-charge, SC/ST Police Station, Hazaribag.