Kailash Prasad Deo, J. - (1.) By Court :- In -compliance of the order dated 11.04.2018 passed by this Court, affidavit has been filed by the Officer-in-charge, Sidhgora Police Station with respect to the present status of the appellants, the same is accepted and taken on records.
(2.) Heard learned counsel for the appellants and learned counsel for the State.
(3.) The instant Criminal appeal is directed against the judgment of conviction and order of sentence both dated 20th February, 2004, passed in Special Case No.03 of 2001 (arising out of Sidhgora P.S. Case No.137 of 2000 corresponding to G.R. No.1761 of 2000) passed by the learned 1st Addl. Sessions Judge, Jamshedpur, whereby appellant, Guriya Kumari @ Parmila Kumari @ Souvinder Kumari has been held guilty for the charge under Section 324 of the Indian Penal Code and awarded sentence to undergo simple imprisonment for six months and the appellants, Usha Devi and Sangeeta Kumari are held guilty for the charge under Section 323 of the Indian Penal Code and awarded sentence to undergo simple imprisonment for two months and all the three appellants are also held guilty for the charge committed under Section 3(xi) of the S.C./S.T. (Prevention of Atrocity) Act, 1989 and awarded sentence to undergo S.I. for six months. All the sentences are directed to run concurrently, but the learned trial court has acquitted the appellants/accused for the charge under Sections 504/34 of the Indian Penal Code.;