STATE Vs. MAYADHAR RANA

JUDGEMENT

(1.) THE Appellant Mayadhar Rana has been convicted under Section 302, Indian Penal Code, and sentenced to death.

(2.) THERE were two other accused persons, Dirju alias Bengthu Rana and Banabasa Rana who have been convicted under Section 109/326 read with Section 114 of the Indian Penal Code, and sentenced to R.I. for two years each, on each count, the sentences to run concurrently. They were acquitted of offences under Sections 302/34, Indian Penal Code.

(3.) THE defence was one of complete denial. All the three accused persons stated that they did not come upon the land at all, and the land was in possession of Mayadhar.