UMESH SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This criminal appeal is directed against the Judgment of Conviction and Order of Sentence dtd. 18/12/2006 passed by the learned Additional Sessions Judge 5th, East Singhbhum at Jamshedpur in Sessions Trial No. 312 of 2004, whereby the appellant has been held guilty and was convicted for offence punishable under Ss. 448, 341, 325 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for 3 (three) years for offence under Sec. 325 of the Indian Penal Code and simple imprisonment for six months each for offence under Ss. 448 and 341 of the Indian Penal Code.

(3.) Prosecution case is based on the fardbeyan of P.W.4, who is the victim. She states that she was in her house, when this appellant and others entered her house, assaulted her brutally on her head and other parts of the body by sticks and other hard weapons. When alarm was raised, the appellant and others fled from the place of occurrence. Thereafter, she was taken to the hospital where she was treated. The genesis of the occurrence is a quarrel between the daughter of victim and the daughter of this appellant.