ISLAM KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant before this Court against the judgment of conviction and sentence under Ss. 302, 392 and 397 of the IPC.

(2.) Informant of the case is the brother of deceased. As per the FIR, on 20/12/2006, at 10.30 in the day time he received information that his brother Dhiren Chandra Mandal was lying in an injured condition by the side of road. When he came there, he found him dead with injuries over his head and neck. The assailants had decamped with his motorcycle. He further stated that about six months back the deceased was assaulted by Karim Khan and one Sher Mohammad Khan and they had threatened him from not treating patients in his area.

(3.) On the basis of the written report, Nirsa P.S. Case No.309/06 was registered under Ss. 302, 394 and 411 of the IPC against unknown. During investigation, the looted motorcycle was seized on the basis of the disclosure statement made by this appellant. Charge sheet was submitted against the appellant and other three co-accused persons who were jointly put on trial for offence under Ss. 396, 397 and 412 of the IPC.