TARUN BHAKAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In his fardbeyan which was recorded on 22.05.2003, at about 11:00 a.m, at village-Gopalpur, the informant has named Tarun Bhakat @ Tarun Kumar Bhakat, Manoj Kr. Bhakat @ Manoj Bhakat, Guru Charan Bhakat, Prajapati Bhakat and Abhinay Bhakat as the assailants of his son, namely, Dharnidhar Bhakat. On the basis of his fardbeyan, Jadugora P.S. Case No. 26 of 2003 was registered against them for the offences punishable under sections 341, 342 and 302/34 of the Indian Penal Code. After the investigation a charge-sheet was submitted and the appellants have faced the trial on the above charges.

(2.) In Sessions Trial No. 289 of 2003, the appellants have been convicted and sentenced to R.I for life and fine of Rs.5000/- under section 302/34 of the Indian Penal Code, R.I for one month under section 341 of the Indian Penal Code and R.I for one year under section 342 of the Indian Penal Code; the sentences are to run concurrently.

(3.) The appellant, namely, Prajapati Bhakat has preferred Criminal Appeal (DB) No. 525 of 2015 which, on his death during pendency of the criminal appeal, has abated vide order dated 13.05.2016.