MADHO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A First Information Report was lodged against unknown on the basis of fardbeyan of Samar Singh Diggi. The informant is village Munda. After the investigation a charge-sheet was submitted against Madho @ Madlal Bankira @ Jeewan Singh @ Madho Bankira, Diku Kerai and Ramesh Banra @ Rame and the investigation in respect of Chokro Chaki and Ram Bankira was kept pending. These three persons have faced the trial on the charge under section 302/34 of the Indian Penal Code for causing murder of Sarita Bankira, section 201/34 of the Indian Penal Code for causing disappearance of her dead body and section 120B/34 of the Indian Penal Code.

(2.) In Sessions Trial No. 66 of 2011, they have been convicted and sentenced to R.I for life and fine of Rs.10,000/- under section 302/34 of the Indian Penal Code, R.I for three years and fine of Rs.10,000/- under section 201/34 of the Indian Penal Code and R.I for life and fine of Rs. 10,000/- under section 120B of the Indian Penal Code.

(3.) During the trial the prosecution has examined 11 witnesses; the informant is P.W.5.