SURESH BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K. K. Ojha, learned counsel appearing for the appellants alongwith Ms. Nisha Srivastava, learned counsel appearing on behalf of the appellants.

(2.) Heard Mr. Naresh Pd. Thakur, learned A.P.P. appearing on behalf of the opposite party- State.

(3.) This criminal appeal has been filed against the judgment of conviction and the order of sentence dated 07.12.2006 passed in S.T. Case No. 77 of 2001 corresponding to G.R. Case No. 815 of 2000 arising out of Chandankiyari P.S. Case No. 73 of 2000 passed by the learned 1st Additional Sessions Judge, Bokaro whereby and whereunder the learned Judge was pleased to convict all the appellants under Sections 323 and 324 read with Section 149 of IPC and Section 147, 148 of I.P.C. and was pleased to sentence them to undergo two years of S.I. and fine of Rs. 3,000/- under Sections 324/149 I.P.C. and in default in payment of fine, to further undergo one month S.I. and further sentenced them to undergo two years S.I. and fine of Rs. 3,000/- under Section 148 of I.P.C. and in default in payment of fine, to undergo one month S.I.. No separate sentence was passed under Sections 323/149 and 147 of I.P.C.. It was also ordered that both the sentences shall run concurrently.