SURAJ NATH BAITHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Renuka Trivedi, counsel appearing on behalf of the appellant.

(2.) Heard Mr. Rakesh Kumar Sinha, counsel appearing on behalf of the opposite party/State.

(3.) This appeal has been filed against the judgment and order passed by the 20th Additional Judicial Commissioner, Ranchi in S.T. No. 346 of 2005 corresponding to Namkum P.S. Case No. 85 of 2004, (G.R. No. 2021 of 2004) dated 20.12.2007 whereby the appellant has been convicted under Section 325 and 341 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for two years under Section 325 IPC and to undergo simple imprisonment for one month under Section 341 of the Indian Penal Code. Both the sentences have been directed to run concurrently.