AJIT SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal appeals arise out of judgment of conviction and sentence passed in Sessions Trial No.252 of 2022 whereby and whereunder, the appellants have been convicted and sentenced under Sec. 341/149 and 307/149 of the IPC and Sec. 27 of the Arms Act.

(2.) Informant is the injured who sustained bullet injuries on the way to his shop in the morning at around 10 am. As per the fardbeyan of Bablu Singh recorded on 9/9/2021 at 11:20 a.m. in the TMH Hospital, Jamshedpur, he stated that on the day of occurrence his father-in-law, Bharat Singh was sitting in his gas stove repair shop when Sanjeet, Ajeet, Leda and 10 - 15 associates entered into his shop and asked his father-in-law to call his owner. Having received this information, when informant was rushing to the shop, he was intercepted by accused persons near Railway Traffic Colony, Guard Running Room, Sanjeet, Ajeet and Leda opened fire at him, as a result, he received gunshot injuries over his legs and other parts of his body. He was rushed to the hospital where his statement was recorded by the police.

(3.) On the basis of the fardbeyan, Jamshedpur, Bagbera P.S. Case 108 of 2021 was registered under Ss. 341, 325, 326, 307/34 of the IPC and Sec. 27 of the Arms Act against 03 named accused persons along with 10 - 15 other unknown persons. Police on investigation, found the case true and submitted charge sheet against altogether 15 accused persons including these appellants, who were put on trial under Ss. 341, 325, 326, 307/34 of the IPC and Sec. 25(1-B)(a)/ 25(1)(a)/26/27/35 of the Arms Act.