BOHAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bohan Yadav and Sakhi Yadav were made accused in Ranka P.S. Case No.32 of 2003 which was registered on the basis of fardbeyan of Bijay Yadav recorded on 21.04.2003 at 10.00 am in Village-Pundaga. After the investigation, a charge-sheet was submitted against them and they have faced the trial on the charge under section 302 r/w section 34 and section 120-B of the Indian Penal Code.

(2.) In Sessions Trial No.157 of 2003, the appellants have been convicted and sentenced to R.I for life and fine of Rs.1,000/- under section 302 of the Indian Penal Code. They have been acquitted of the charge under section 120-B of the Indian Penal Code.

(3.) During the trial, the prosecution has examined 7 witnesses; the informant is P.W.6.