RAJ KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) The petitioner has been made accused for the offences under Sections 386, 307, 326, 34 of the Indian Penal Code and Section 27 of the Arms Act, in connection with Chandankiyari P.S. Case No. 59 of 2012 corresponding to G.R. No. 840 of 2012.

(3.) The occurrence appears to have taken due to rivalry of railway contract and there is allegation against the petitioner and other accused persons to have threatened the informant earlier and also to have fired upon the informant, injuring him.