ASHIT KUMAR RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both father and son along with an unknown person are said to have committed murder of Budhu Rana. On the basis of fardbeyan of Smt. Padma Rana, wife of the deceased, Chakulia P.S. Case No. 05 of 1992 was registered against the appellants and unknown under section 302/34 of the Indian Penal Code.

(2.) During the investigation the unknown assailant who has fired pistol shot on Budhu Rana was not found and a charge-sheet was submitted against the accused-appellants under section 302/34 of the Indian Penal Code and under section 27 of the Arms Act.

(3.) In Sessions Trial No. 76 of 1993, the appellants have been convicted and sentenced to R.I for life under section 302/34 of the Indian Penal Code.