AGHNU MIAN AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Madhulika Das Gupta, learned counsel appearing for the petitioners and Mr. Ram Prakash Singh, learned A.P.P. for the State.

(2.) This application is directed against the judgment dated 30.03.2005 passed by the learned Additional Sessions Judge- IV, F.T.C., Jamtara in Criminal Appeal No. 33 of 2004 whereby and whereunder the judgment and order of conviction and sentence dated 11.06.2004 passed by the learned Sub-Divisional Judicial Magistrate, Jamtara in G. R. Case No. 332 of 1992 by which the petitioners had been convicted for the offences under Sections 148, 323/149, 324/149, 325/149 and 326/149 of the Indian Penal Code and sentenced to undergo rigors imprisonment for various terms has been affirmed.

(3.) The prosecution story in brief is that the informant along with others were ploughing their fields when the accused persons variously arms started assaulting them. It is alleged that the informant and others sustained injuries and after the villagers rescued them they were brought to the hospital where they were treated.