PRADEEP MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The convicts have filed these criminal appeals under sec. 374(2) of the Code of Criminal Procedure challenging the judgment dtd. 30/8/2018 and the order of sentence dtd. 7/9/2018 passed in Sessions Trial Case No. 26 of 2011.

(2.) In Sessions Trial Case No. 26 of 2011, Pradeep Manjhi @ Yadav, Ashok Singh, Raju Khan @ Firoz Khan and Pintu Kumar Sah are convicted and sentenced to RI for life and fine of Rs.5000.00 each under sec. 364 read with sec. 120-B of the Indian Penal Code; RI for life and fine of Rs.5000.00 each under sec. 302 read with sec. 120-B of the Indian Penal Code; RI for 10 years and fine of Rs.5000.00 each under sec. 394 read with sec. 120-B of the Indian Penal Code and; RI for 3 years and fine of Rs.1000.00 each under sec. 201 of the Indian Penal Code. The aforesaid sentences are with default stipulations on each count that the convicts shall undergo SI for 3 months.

(3.) Devendra Prasad Yadav who was the owner of Bolero vehicle bearing Registration No. JH 04C 6468 gave an information to the Dumka (Town) PS on 22/7/2010 that Sujit Mirdha the driver of Bolero vehicle who had left for Asansol with two persons on 20/7/2010 did not come back home till the next day. He however did not follow up the matter with the police and what step was taken by the police is not known though a sanha was registered in the police station.