LAWS(JHAR)-2020-1-87

MORENG SINGH GAGARAI @ JODE Vs. STATE OF JHARKHAND

Decided On January 14, 2020
Moreng Singh Gagarai @ Jode Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Seven persons, namely, Deven Surin, Vijay Surin @ Tui Surin, Saheb @ Gumdi Surin, Damu Surin @ Gundi Surin, Jaipal Surein @ Singrai Surin, Moreng Singh Gagarai @ Jode , Tulsinath Surin along with other unknown persons are said to have committed murder of Sur Singh Tubid, Jobna Tubid and Roybari Tubid.

(2.) After the investigation, twenty-one persons were sent up for trial on the charge under section 302/149 of the Indian Penal Code; section 201/149 of the Indian Penal Code and under section 376 (2) (g) of the Indian Penal Code.

(3.) During the trial, the prosecution has examined seventeen witnesses; the informant, namely, Gobardhan Tubid has been examined as PW-2.