DEEPAK KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 20.03.2006 passed by Shri Alok Kumar Dubey, Addl. District and Sessions Judge, Fast Track Court No. 2nd Bokaro in Sessions Trial No. 58 of 2003 whereby and whereunder these appellants have been convicted for the offence under Section 324 of the Indian Penal Code and appellants have been sentenced to undergo R.I. for two years and fine of Rs. 500/- each and in default thereof, further undergo S.I. for one month.

(3.) Chas P. S. Case No. 40 of 1999 has been registered on the fardbeyan of P. W. 4 - Radheyshyam Gupta under Sections 341/323/307/34 of the Indian Penal Code. As per the FIR while the informant was at his house, accused persons making allegation of pouring water at their door to the mother of the informant and they assaulted by using lathi, due to which, the informant has sustained serious injury. On earlier occassion also they have assaulted him for which Chas P. S. Case No. 108 of 1998 has been lodged, which is under consideration in the Court.