SUNIL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned Amicus Curiae, Mr. Subash Chandra Prakash and learned counsel for the State, Mr. Sudhir Kumar Roy, learned Additional Public Prosecutor.

(2.) The instant Criminal appeal is directed against the judgment of conviction dtd. 18/11/2003 and order of sentence dtd. 19/11/2003, passed by learned Additional Sessions Judge, Fast Track Court No. V, Jamshedpur, East Singhbhum, in Sessions Trial No. 31 of 2001, whereby, the sole appellant has been convicted for the offence committed and punishable under Sec. 307 of the Indian Penal Code and under Sec. 27 of the Arms Act and awarded Rigorous Imprisonment for five years for the offence committed and punishable under Sec. 307 of the Indian Penal Code with fine of Rs.1000.00, and in case of default in payment of fine, the appellant has to undergo further simple imprisonment for one month. The learned trial Court has also awarded rigorous imprisonment for three years for the offence committed and punishable under Sec. 27 of the Arms Act with fine of Rs.1000.00 and in case of default in payment of fine, the appellant has to undergo further simple imprisonment for one month. Both the sentences are directed to run concurrently.

(3.) Heard, Learned Amicus Curiae, Mr. Subash Chandra Prakash.