BADRI KEWAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikash Anand, learned counsel appearing for the appellant and Mrs. Vandana Bharti, learned A.P.P. appearing for the State.

(2.) This appeal is directed against the judgment of conviction dated 05.01.2006 and order of sentence dated 05.01.2006 passed by 2nd Additional Sessions Judge, Jamtara in Sessions Case No.16 of 2002/33 of 2003, whereby and whereunder the appellant has been convicted for the offence U/s 307 of IPC and sentenced to undergo rigorous imprisonment for five years and further has been held guilty U/s 341 of IPC and sentenced to undergo simple imprisonment for one month. Both the sentences to be run concurrently.

(3.) The Criminal Law has been put into motion by lodging the FIR dated 13.06.1999 wherein the informant Mahadeo Soren has alleged that while he was going to his Sasural at around 8 P.M. from his workplace, suddenly he had been restrained by three boys. One of them had took away his cycle and went towards the market. Other two boys had thrown him on the ground and assaulted him with fists and slaps. In the meantime, another boy has approached and assaulted him with knife with intention to kill him. On raising hulla all the boys had run away. Thereafter the informant went to his Sasural where he has narrated the incident. He had been admitted to hospital by the family members and there the police had been called upon and on his fardbayan FIR has been lodged.