RAJESH GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction under Ss. 148, 353, 307, 414/149 of the IPC, Ss. 25(1-B)a, 26/27/35 of the Arms Act and Sec. 17 of the CLA Act. He has been sentenced for offences under Sec. 307 of the IPC and Sec. 25(1-B)a of the Arms Act and Sec. 17 of the CLA Act. No separate sentences has been awarded under other Ss. .

(2.) Informant is Sub Inspector of Police, on whose self-statement recorded on 19/9/2006, FIR was registered. As per the FIR, on the basis of secret information regarding presence of 6"7 MCC extremists plotting some incidence. Police conducted raid in Kalipur Forest Area in the afternoon around 4 O' Clock. On being surrounded by the police party, extremists opened fire. The firing was returned by the police party and 6 ' 7 persons were seen escaping from the place of occurrence. On chase, one of them (appellant) was apprehended and .303 police rifle was seized with butt number of 58 on it and also 24 live cartridges, which were formerly seized. He disclosed the names of other five accomplices. In the morning, on search from the place of occurrence, one fired cartridge of .303 bore, was seized.

(3.) On the basis of the self-statement, Kuru P.S. Case No.99 of 2006 was registered under Ss. 147, 148, 149, 353, 307, 414 of the IPC and Sec. 25(1-B)a, 26/27/35 of the Arms Act and Sec. 17(ii) of the CLA Act.