INDRAJEET PATRO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the charge under section 302 of the Indian Penal Code and under section 27 of the Arms Act in S.T. Case No. 288 of 2009. He has been convicted and sentenced to undergo R.I for life under section 302 of the Indian Penal Code and R.I for 3 years and fine of Rs. 1000/- under section 27 (1) of the Arms Act.

(2.) The informant of this case is wife of Ram Chandra Tanti, the deceased.

(3.) On the basis of the fard-beyan of wife of the deceased, Parsudih (Bagbera) P.S. Case No. 68 of 2009 was registered on 10.04.2009 against the appellant under sections 324 and 307 of the Indian Penal Code and under section 27 of the Arms Act. Ram Chandra Tanti had died during the course of his treatment at TMH, Jamshedpur and accordingly the offence under section 302 of the Indian Penal Code was added in the report.