GHUTO RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants in both these appeals are aggrieved by the common judgment of conviction and sentence passed in Sessions Trial No. 135 of 1994 under Ss. 149, 302 and 201 of the IPC. Further, Balo Mandal was convicted and sentenced under Sec. 436 of the IPC.

(2.) Informant is the father of the deceased and as per his fardbeyan recorded on 9/6/1992, altogether eleven named accused persons came to his house on 7/6/1992 at around 10:00 O"clock and set it on fire. Informant, his wife and children including the deceased- Naresh Mandal fled away to save their life. After the incidence, Naresh Mandal could not be traced out despite frantic search and finally on 9/6/1992, he came to know that he had been killed and the dead body was thrown on the railway track. He and his family members went there and identified the dead body. It has been claimed that it was the accused persons who had killed his son.

(3.) On the basis of the fardbeyan, FIR was instituted against altogether twelve accused persons against all these appellants, except the appellants Ghuto Rana and Duryodhan Rana. Police on investigation, found the case true and submitted charge sheet against all these appellants who were put on trial for charge under Ss. 149, 302 and 201 of the IPC. Appellant- Balo Mandal was further charged under Sec. 436 of the IPC. Appellants have been convicted for the offences charged.