Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 643 OF 2004
RASKA HANSDA & ORS. ..... APPELLANTS
VERSUS
STATE OF JHARKHAND ..... RESPONDENT
O R D E R
We have heard the learned counsel for the parties.
We find that the appellants have already got through
very lightly and have been found guilty of an offence
punishable under Section 304 Part II of the Indian Penal Code,
1860. We are, therefore, not inclined to interfere in the
matter.
The appellants who are stated to be on bail be taken
into custody forthwith to undergo the remaining part of the
sentence.
The appeal is dismissed in the aforesaid terms.
..................J
[HARJIT SINGH BEDI]
..................J
[AFTAB ALAM]
NEW DELHI
AUGUST 27, 2009