CHAKRADHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Sections 302 read with 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life there under on the charge of committing murder of Nagendra Singh in furtherance of common intention in S.T. No. 340 of 1986/ 166 of 1986 by Sri Lakhan Kumar Sahay, the then IIIrd. Additional Judicial Commissioner, Ranchi.

(2.) BRIEFLY put, the prosecution case as made out in the Ferdbeyan (Exhibit 3) is as under:

(3.) THE case was, ultimately, committed to the Court of Session by Sri Section Kunkal, Judicial Magistrate, 1st Class, Ranchi, on 21.7.1986.