SAHJU PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The appellants are aggrieved by the impugned Judgement of conviction dated 28.02006 and Order of sentence dated 04.03.2006, passed by the learned 18th Additional Judicial Commissioner, Ranchi, in S.T. No. 377 of 1990, whereby the appellant Sahju Pahan has been found guilty and convicted for the offences under Sections 323, 147, 302 / 149 of the Indian Penal Code, appellant Bhoja Pahan has been found guilty and convicted for the offences under Sections 148, 302 / 149 of the Indian Penal Code, and the appellants Dupka Pahan and Gobardhan Mahto have been found guilty and convicted for the offence under Sections 148 and 302 of the Indian Penal code. Upon hearing on the point of sentence, the appellants convicted under Sections 302 and 302 / 149 of the Indian Penal Code, have been sentenced to undergo imprisonment for life with fine of Rs. 5,000/-. each, the appellants convicted under Section 148 of the Indian Penal Code have been sentenced to undergo R.I. for two years each, and the appellant Sahju Pahan has been further sentenced to undergo R.I. for one year for the offence under Section 147 of the Indian Penal Code and R.I. for 6 months for the offence under Section 323 of the Indian Penal Code, and all the sentences were directed to run concurrently.

(3.) It may be stated that three other lady co-accused persons who were also tried alongwith these appellants have been acquitted of the charge. Other two co-accused persons Binand Pahan and Anand Pahan died during the pendency of trial, and one Panchit Pahan claimed to be juvenile during trial, and his case was separated.