RITLAL VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants, Mr. B.M. Tripathi assisted by Mrs. Nutan Sharma, Advocates as well as learned counsel for the State, Mrs. Sadhna Kumar, Additional Public Prosecutor.

(2.) The instant Criminal Appeal has been preferred against the judgment of conviction dated 18.12003 and order of sentence dated 19.12003 passed by learned Additional Sessions Judge, (Fast Track Court No. III), Giridih in Sessions Trial No. 109 of 1999 whereby the appellant Ritlal Verma and Basant Verma, have been found guilty for offence punishable under Section 323 and 324 of the Indian Penal Code but acquitted of the charge under Section 147, 148, 307, 307/149, 506 of the Indian Penal Code. The co-accused Usha Devi and Kanchan Devi have also been acquitted by the learned Trial Court. The learned Trial Court has awarded rigorous imprisonment for a period of two years with fine of Rs. 2000 /- each under Section 324 of the Indian Penal Code and rigorous imprisonment for three months for offence punishable under Section 323 of the Indian Penal Code and the fine amount of Rs. 2000/- each shall be paid to the injured Vinod Verma and Kusmi Devi by way of compensation and in case of default in payment of fine, each convict shall further undergo rigorous imprisonment for a period of one year and both the sentences are directed to run concurrently.

(3.) Being aggrieved by the said impugned judgment of conviction and order of sentence, the appellants have preferred the instant criminal appeal before this Hon ble Court.