JASH HANG SUBBA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.), is directed against impugned judgment and order dated 24.04.2012, passed by learned Sessions Judge, Special Division-II, East Sikkim at Gangtok, in Sessions Trial Case No. 11 of 2010, whereby, the learned trial Court, while acquitting the appellant under Section 489E I.P.C., convicted and sentenced him as under: -

(3.) Briefly stated the facts of the case are that a written First Information Report (FIR) (Exhibit -11) was lodged by Officer-in-Charge, Police Station Singtam, District East on 16.09.2006 under Sections 489 A, 489 C, 489 D, 489 E and 34 IPC, on the basis of source information against four persons, namely, (i) Chuwan Subba, (ii) Dip Bahadur Shrestha @ Krishna Prasad Pradhan, (iii) Bikram Rai and (iv) Jash Hang Subba. The contents of FIR are as under: -