BIRENDRA GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. D. K. Karmakar, counsel appearing on behalf of the appellants.

(2.) Heard Mr. Ashok Kumar, counsel appearing on behalf of the respondent- State of Jharkhand.

(3.) This criminal appeal is directed against the judgment and sentence dated 11.12.2007 passed by the learned Additional Sessions Judge, Fast Track Court No. II, Seraikella, whereby and whereunder the learned Additional Sessions Judge, Fast Track Court No. II, Seraikella Kharsawan has been pleased to find the appellants guilty and has convicted the appellant no. 1 (Birendra Gope) under Sections 323 and 324 of the Indian Penal Code and appellant no. 2 (Dhirendra Gope) under Section 323 of the Indian Penal Code. The learned court below has sentenced the appellant nos. 1 and 2 for rigorous imprisonment for nine months under Section 323 of Indian Penal Code and further, appellant no. 1 has been sentenced to undergo rigorous imprisonment for 2 1/2 years under section 324 of Indian Penal Code and has also observed both the sentences to run concurrently. The learned court below has also observed that the period which has already been undergone in jail custody, shall be set off from the period of sentence awarded to the convicts.