SWATANTRA PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Three appellants have preferred this appeal against the judgment of conviction and order of sentence dated 16.03.2004 passed by Sri Krishna Murari Gupta, Addl. Sessions Judge, Fast Track Court No.V in S.T.No.277 of 1996, whereby he has been pleased to convict appellant no.1 Swatantra Pathak @ Bablu under section 307,342,148 of the Indian Penal Code and section 27 of the Arms Act and appellant no.2 and 3, namely,Santosh Kumar and Sachin Kumar Jain were found guilty under sections 147 and 342 of the Indian Penal Code and further pleased to sentence the appellant no.1 to undergo R.I for five years and a fine of Rs. 1000/- and default further to undergo S.I for two months under section 307 of the Indian Penal Code and further sentenced him to under go R.I for for Three years and fine of Rs.1000/- and in default further to undergo S.I. for two months under section 27 of the Arms Act and R.I for six months Under section 148 of the I.P.C., R.I for three months U/s 342 of the IPC and appellant nos.2 and 3 namely, Santosh Kumar and Sachin Kumar Jain were sentenced to undergo R.I for Four months U/s 147 of the I.P.C. And they were further sentenced to undergo R.I for Three months U/s 342 of the I.P.C. All the sentences were ordered to be run concurrently.

(3.) It appears that the instant appeal was filed on 24.03.2004 and vide order dated 08.04.2004, it was admitted for hearing and the lower court records were called for and the provisional bail earlier granted to the appellants by the court below on 16.03.2004 was confirmed.