SANDEEP PRADHAN @ SANDIP PRADHAN @ THAPA, SON OF LATE JAIKISHOR PRADHAN, RESIDENT OF LAH KOTHI, RATU ROAD, PO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all, nine accused faced trial including the appellant. Three out of them, namely Krishna Yadav, Manoj Paswan and Santosh Yadav have earned acquittal whereas remaining six stand convicted for the charge under Sec. 302/34 Penal Code and Sec. 27 of the Arms Act, vide impugned judgment of learned Judicial Commissioner-IV, Ranchi, dated 29.11.2011. The sentence imposed upon all the six accused is life imprisonment. They, however, have not been sentenced separately for conviction slapped upon them under Sec. 27 of the Arms Act.

(2.) All these convicted accused have filed their separate six appeals viz. Criminal Appeal (DB) No.841 of 2014 by Aditya Singh @ Bittu, Cr. Appeal (DB) No.850 of 2014 by Sujeet Yadav, Cr. Appeal (DB) No.852 of 2014 by Vivek Singh, Cr. Appeal (DB) No.862 of 2014 by Pradeep Yadav, Cr. Appeal (DB) No.36 of 2015 filed by Anil Yadav, and the appeal on hand [Cr. Appeal (DB) No.22 of 2015] by Sandeep Pradhan @ Sandip Pradhan @ Thapa (hereinafter to be referred as 'Sandeep').

(3.) Sujeet Yadav, Vivek Singh and Aditya Singh @ Bittu have since been released on bail as substantive sentence slapped upon them stands suspended vide three different orders, whereas prayer qua Pradeep Yadav and Anil Yadav stands declined.