RAM TWAKYA PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the State.

(2.) This appeal is directed against the judgment of conviction and sentence dated 28th June, 2002 passed by the Additional Sessions Judge, Vth , Bokaro by which, he found the appellant no. 1,2, and 3 guilty under Section 323 and 341 of the I.P.C. and sentenced them to undergo R.I. For one year. The learned Sessions Judge also found the appellant no. 4 guilty under Section 323, 341 as also under Section 326 of the I.P.C. and sentenced them to undergo R.I. For 10 years under Section 326 of the I.P.C. while he maintained sentence of one year under Section 323 and 341 of the I.P.C.

(3.) It was submitted by the learned counsel appearing for the appellant that only allegation against appellant no. 1,2, and 3 is of assaulting by fists and blow and they are neighbours of the informant and as such the sentence is too much against them. He has further submitted that the allegation against appellant no. 4, Satendra Nath Pandey is of causing grievous hurt to Brajesh Kumar Singh by piercing sword into his abdomen and sentence of 10 year R.I is harsh.