BIDU GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dated 31.05.2014 passed by the learned Sessions Judge, Seraikella-Kharswan in Criminal Appeal No. 15 of 2010, whereby the judgment of conviction and order of sentence dated 17th February, 2010 passed by the learned Additional Chief Judicial Magistrate, Seraikella in G. R. No. 37 of 2000, has been modified.

(2.) The learned trial court vide its order dated 17.02.2010 has convicted the petitioner no. 3, Genda @ Genda Gope @ Leda Gope @ Ledha Gope to undergo RI for two years under Section 324 of the Indian Penal Code and one month SI under Section 341 of the Indian Penal Code and rest three petitioners were convicted and sentenced to undergo RI for one year under Section 323 of the Indian Penal Code and SI for one month under Section 341 of the Indian Penal Code. All the sentences will ordered to run concurrently.

(3.) The learned appellate court after dealing with the evidences modified the judgment of conviction, whereby the conviction under Section 324 was set aside but the sentences with respect to the respective charges were affirmed.