SANGRAM BIRUA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners have been made accused in connection with Manjhari P.S. Case No. 5 of 2012 corresponding to G.R. No. 107 of 2012, S.T No.174 of 2012 for the offence under Sections 302/ 34 of the Indian Penal Code.

(3.) The petitioners are named in the FIR and from the FIR, it appears that the informant is an eyewitness to the occurrence who has alleged that the accused persons had committed the murder of his brother. There is direct allegation against the petitioner No.1, Sangram Birua to have committed murder of the deceased by a heavy stone.