PARWATIA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the appellants, Mr. Ashok Kr. Jha and Mr. Devesh Krishna as well as Mrs. Niki Sinha, Additional Public Prosecutor appears for the State.

(2.) Parwatia Devi @ Jhopri Devi and Kishore Oraon have preferred separate appeals against the judgment of conviction dated 5.9.2003 and order of sentence dated 19.2003 passed by the Additional Judicial Commissioner, Fast Track Court VII, Ranchi in Sessions Trial No. 569 of 2002 whereby the appellants Parvatia Devi @ Jhopri Devi and Kishore Oraon have been convicted under section 363 and 366 A of the Indian Penal code and by the same judgment co-accused namely Kiran Orain has been acquitted. The learned trial court has convicted both the appellants for the offence punishable under section 363 and 366 A of the Indian Penal Code by awarding sentence of RI for 5 years and fine of Rs. 2000.00 each and in default to payment of fine to undergo S.I. for 6 months both the sentences are directed to run concurrently.

(3.) Being aggrieved by the judgment of conviction and order of sentence both the appellants preferred separate appeal. Parwatia Devi @ Jhopri Devi has preferred Criminal Appeal (SJ) No. 3 of 2004 whereas the Kishore Oraon has preferred Criminal Appeal (SJ) No. 1485 of 200