THAKUWA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The accused-appellants, who are agnates of husband of the informant, were sent up for trial on the charge under sections 147, 148, 323/149 and 324/149 of the Indian Penal Code. The appellants have also been charged under section 341 and under section 302/149 of the Indian Penal Code.

(2.) In S.T. Case No.07/2007, the appellants and Aghnu Munda have been convicted and sentenced to RI for life under section 302/34 of the Indian Penal Code.

(3.) The accused persons, namely, Rajendra Munda and Rajesh Munda have been acquitted of the charges framed against them.