MD. JULANI ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Interlocutory Application has been filed for condonation of delay of seven days in filing this appeal.

(2.) This appeal is directed against the Judgement dated 02.05.2015, passed by the learned Additional Sessions Judge-X, Hazaribag, in S.T. No. 650 of 2009, whereby the accused-respondents who were facing trial for the offences under Sections 147, 148, 307, 504/149 of the Indian Penal Code, have been convicted only for the offence under Sections 147 and 323 of the Indian Penal Code and have been acquitted of the other charges. Upon hearing on the point of sentence the accused-respondents have been given the benefit of Probation of Offenders Act.

(3.) Learned counsel for the appellant has submitted that there is allegation against the accused-respondents to have assaulted the injured persons with the intention to cause their death, which fact is supported in the evidence, and accordingly, the impugned Judgment acquitting the accused-respondents for the offence under Section 307 of the Indian Penal Code cannot be sustained in the eyes of law.