DHAN SINGH LAGURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. Navneet Sahay assisted by Mr. Diwakar Jha, Advocates as well as learned counsel for the State, Mrs. Laxmi Murmu, Additional Public Prosecutor.

(2.) The instant Criminal Appeal has been preferred against the judgment of conviction and order of sentence dated 20.12003 passed by learned Additional Sessions Judge (Fast Track Court- II), Chaibasa in Sessions Trial No. 123 of 2003, whereby five appellants Dhan Singh Laguri, Rabinder Laguri, Mangal Singh Laguri, Poda @ Podo Laguri and Kandey Pingua, have been convicted u/s 325/34, 341/34, 452/34 of the Indian Penal Code and have been awarded rigorous imprisonment for five years for offence u/s 325/34 of the Indian Penal Code, rigorous imprisonment of five years u/s 452/34 of the Indian Penal Code and further sentenced to undergo simple imprisonment for one month for offence u/s 341/34 of the Indian Penal Code. All the sentences are directed to run concurrently.

(3.) Being aggrieved by the said impugned judgment of conviction and order of sentence, the present appeal has been preferred before this Hon'ble Court, which has been admitted on 01.04.2004 suspending the sentence of the appellants by releasing them on bail and since then the appeal is pending before this Court.