GUJRA KARMALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. Gopal Krishna Sinha, Advocate as well as learned counsel for the State, Mr. Pankaj Kumar, Additional Public Prosecutor.

(2.) The instant Criminal Appeal has been preferred against the judgment of conviction dated 17.12003 and order of sentence dated 19.12003 passed by 5th Additional Sessions Judge, Bermo at Tenughat in S.T. Case No. 63 of 2002, whereby the sole appellant has been convicted for offence committed under Section 394 and 397 I.P.C. and awarded rigorous imprisonment for seven years for the offence punishable under Section 397 IPC and rigorous imprisonment for four years and a fine of Rs. 1000/- under Section 394 I.P.C. and in default of payment of fine rigorous imprisonment for one month, both the sentences are directed to run concurrently. By the said impugned judgment, the learned Trial Court has acquitted the appellant Gujra Karmali of the offence under Section 411 of the Indian Penal Code.

(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 22.04.2004 and since then the appeal is pending before this Court.