MOHAN SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mohan Sao and Birendra Sao who are convicted and sentenced to imprisonment for life with a fine of Rs.10,000.00 each under Sec. 302 of the Indian Penal Code with a default stipulation to undergo RI for six months have challenged the judgment in Sessions Trial No. 19 of 2014 by filing Criminal Appeal (DB) No. 775 of 2018.

(2.) Criminal Appeal (DB) No. 976 of 2023 has been filed by Nand Kishor Sao, his wife Leelawati Devi and daughter Sangeeta Kumari who are convicted and sentenced on separate counts for committing the offence under Sec. 324/34 of the Indian Penal Code in the aforementioned sessions trial.

(3.) Deepak Sao who has been convicted and awarded RI for four years for committing the offence under Sec. 326 of the Indian Penal Code in Sessions Trial No. 19 of 2014 is the appellant in Criminal Appeal (DB) No. 977 of 2023.