NANHU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, Mr. Shekhar Prasad Sinha, learned counsel appearing for the appellants and Mr. Tapas Roy, learned Addl. Public Prosecutor appearing for the State.

(2.) The instant Criminal appeal is directed against the Judgment of conviction and order of sentence both dated 03.12.2003, passed by the learned District and Additional Sessions Judge, Fast Track Court No.Vth, Dhanbad, in S.T. No.196 of 2000 whereby, all the three appellants, Nanhu Mahto, Ramautar Mahto and Lakhan Mahto have been convicted for the offence committed under Sections 324 and 324/34 of the Indian Penal Code. The appellant no.1 (Nanhu Mahto) has been sentenced to undergo simple imprisonment for one year under Section 324 IPC and appellant nos. 2 and 3, Ramautar Mahto and Lakhan Mahto have been sentenced to undergo one year simple imprisonment under Section 324/34 of the Indian Penal Code.

(3.) Being aggrieved by the impugned judgment of conviction and order of sentence, the appellants have preferred present Criminal Appeal before this Hon'ble Court.