LAL KISKOO @ GURDHA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The sole appellant is aggrieved by the Judgment of conviction dated 03.09.2005 and Order of sentence dated 05.09.2005, passed by the learned Additional Sessions Judge, (F.T.C.), Sahibganj, in Sessions Case No. 15 of 1993, whereby, the appellant and the co-accused Dhuma Kiskoo, who had faced the trial together, have been found guilty and convicted for the offences under Sections 148, 323, 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, both the convicts were directed to undergo life imprisonment for the offence under Section 302 of the Indian Penal Code, R.I. for one year for the offence under Section 148 of the Indian Penal Code and fine of Rs. 1,000/- for the offence under sections 323/34 of the Indian Penal Code, and all the sentences were directed to run concurrently.

(3.) Since this appeal has been filed by the appellant Lal Kiskoo @ Gurdha only, it was enquired from the office whether any separate appeal has been filed by the co-accused Dhuma Kiskoo or not, and we are informed by the office that no separate appeal has been filed by the said co-accused.