LAXMAN JAMUDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are accused in a case registered under Sections 364, 302 & 201/34 of the Indian Penal Code.

(3.) It reveals from the written report that the deceased Gopal Nayak left home on 14.10.2009 for going to his uncle's house situated at Chainpur but the dead body of Gopal Nayak was recovered from Danti Begna railway track. It is alleged that people of village Baidih have killed Gopal Nayak.