Kailash Prasad Deo, J. - (1.) Heard, learned counsel appearing for the appellant, Mr. Kaushik Sarkhel and learned Addl. Public Prosecutor appearing for the State, Mrs. Nikki Sinha.
(2.) The instant Criminal appeal is directed against the judgment of conviction and order of sentence, both dated 29.08.2003, passed in Sessions Trial No. 243 of 1991 (arising out of Tundi P.S. Case No. 48 of 1990, dated 04.06.1990 corresponding to G.R. No. 1730 of 1990) passed by the learned Addl. Sessions Judge, Fast Track Court No. IV, Dhanbad, whereby the sole appellant, Suku Hansda has been convicted for the offence punishable under Section 376 I.P.C. and also under Section 313 I.P.C. and awarded rigorous imprisonment for seven years for the offence committed under Section 376 I.P.C. and also rigorous imprisonment for seven years for the offence committed under Section 313 I.P.C. and both the sentences are directed to run concurrently.
(3.) Against the judgment of conviction and order of sentence, dated 29.08.2003, the appellant has preferred this Criminal Appeal before this Hon'ble Court. The Criminal Appeal has been Admitted, Lower Court Record has been called for, and his sentence was suspended by granting bail vide order dated 01.04.2004 passed by this Court.;