RAM PRAWESH RAM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. Anurag Kashyap and learned counsel for the State, Mr. Mr. Vikash Kishore, learned Additional Public Prosecutor.

(2.) The instant Criminal Appeal has been preferred against the judgment of conviction and order of sentence, both dtd. 20/12/2003, passed by learned 1st Additional District and Sessions Judge, Palamau at Daltonganj in Sessions Trial No. 146 of 1989, whereby the sole appellant, Ram Prawesh Ram has been convicted under Sec. 324 of the Indian Penal Code and awarded rigorous imprisonment for one year. The coaccused. Sudarshan Muhto and Indeshwar Ram have been acquitted by the learned Trial Court.

(3.) Neither the State nor the informant has preferred any appeal against acquittal of Sudershan Mahto and Indeshwar Ram nor has preferred any appeal for the enhancement of sentence against the appellant.