MADHUBAN DHARAI Vs. STATE

JUDGEMENT

(1.) THE appellants, three in number, have been convicted under Section 302 read with Sec -tion 34, I.P.C. and each of them has been sentenced to undergo imprison -ment for life.

(2.) APPELLANT No.1 Madhuban Dharai and appellant No.2 Brundaban Dharai are brothers and appellant No.3 Tebha Dharai is their mother.

(3.) F .I.R. was lodged by P.W.15 on the same day at 2.30 p.m. before the A.S.I. of police, Rasuda Out post who was camping at that time at village Kamagaon. After due investigation charge -sheet was submitted against the accused persons under Section 302 read with Section 34. I.P.C. and in due course they were committed to the Court of Session to stand their trial.