POKHAN MAHTO AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P. S. Dayal, learned counsel for the petitioners and Mr. Manoj Kr. No. 2, learned A.P.P., for the State.

(2.) This application is directed against the judgment, dated 07.08.2002 passed by the learned 1st Additional Sessions Judge, Giridih in Cri. Appeal No. 116 of 1985 whereby and whereunder the judgment and order of conviction and sentence, dated 12.07.1985 passed by the learned Judicial Magistrate, 1st Class, Giridih in G. R. No. 940 of 1980 by which the petitioners have been convicted for the offences punishable u/Ss. 147, 148, 324, 325/34 of the Indian Penal Code and sentenced to undergo R. I. for six months whereas the petitioner No. 10 had been additionally convicted u/S. 326 of the Indian Penal Code and sentenced to undergo R.I. for one year has been affirmed.

(3.) The allegation made in the First Information Report is that the informant along with his brother and nephew were ploughing their field. It is alleged that the accused persons were cutting the ridge for amalgamating the land of the accused persons which resulted in a protest made by the informant party and the petitioner had committed assault upon them.