NAWAL DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Four appellants have preferred this criminal appeal who have faced trial in S.T. No. 358 of 2006 arise out of Chainpur P.S. Case No.74 of 2006 dated 29.05.2006 for the offence under sections 147, 148, 149, 323, 324, 325, 307 and 302 of the Indian Penal Code before the Court of Shri Ram Nath Prasad, learned Addl. Sessions Judge, F.T.C-II, Palamatu at Daltonganj who under judgment dated 24.06.2008 held the appellants guilty under section 148, 302 and 149 of the Indian Penal Code and under order dated 26.06.2008 sentenced the appellants under section 148 of the Indian Penal Code and directed to undergo R.I for 3 years, and under section 302/149 of the Indian Penal Code to undergo R.I for life and to pay a fine of Rs. 5,000/- each and in default of payment of fine further to undergo R.I for 2 years and all the sentences were directed to run concurrently.

(2.) The appeal was preferred before this court on 22.07.2008 and it was admitted for hearing under order dated 01.08.2008 by the Hon'ble Division Bench and appellant nos. 3 & 4 namely Malti Devi and Dulari Devi have been admitted on bail during pendency of this appeal and appellant no. 2 namely, Shambhu Nath Dubey @ Shambhu Dubey has been admitted on bail under order dated 21.08.2013 during pendency of this appeal.

(3.) On the basis of fardbeyan-Ext 3 of the informant namely, Lilawati Devi @ Lila Devi-P.W.-8, Chainpur P.S. Case No. 74 of 2006 was registered for the offence under Section 147, 148, 149, 323, 324, 325, 326, 307, 302 of the Indian Penal Code.