BAIDYANATH MANDAL @ BAIJNATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal appeal has been filed against the Judgment of conviction dtd. 12/6/2009 and the order of sentence dtd. 17/6/2009 passed by the learned Additional Sessions Judge, Fast Track Court, Rajmahal in Sessions Case No.20 of 2005 / Sessions Trial No.133 of 2007 whereby and whereunder the appellants were held guilty for offences under Ss. 341, 325 and 307/34 of the Indian Penal Code and were sentenced to undergo-

(2.) The learned trial court held the appellants guilty after recording the following findings:

(3.) The learned counsel for the appellants submitted as under: -