MADHU GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All the appellants except John Miral Munda who is the appellant in Cr. Appeal (DB) No. 828 of 2017 are convicted and sentenced to RI for life and fine of Rs.15,000.00 under sec. 302/34 of the Indian Penal Code; RI for life and fine of Rs.15,000.00 under sec. 120-B of the Indian Penal Code; RI for ten years and fine of Rs.10,000.00 under sec. 3/4 of the Explosive Substance Act and; RI for two years under sec. 324 of the Indian Penal Code.

(2.) Raja Tubid who is the appellant in Cr. Appeal (DB) No. 808 of 2017 suffered further sentence of RI for five years and fine of Rs.5000.00 under sec. 27 of the Arms Act.

(3.) John Miral Munda who was in judicial custody on the day of occurrence is convicted and sentenced to RI for life and fine of Rs.15,000.00 under sec. 302/120-B of the Indian Penal Code for murder of Gokul Gope in prosecution of criminal conspiracy.