KARTIK MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Two brothers, namely, Kartik Mahato and Ruita Mahato @ Ramesh Mahato and two sons of Kartik Mahato, namely, Paro Mahto and Sanatan Mahto were named as accused by the informant, namely, Biswajit Mahto in his fard-beyan which was recorded on 14.05.2008 at about 13:30 hrs, at village-Kakidih. On the basis of his fard-beyan, Patamda P.S Case No.39 of 2008 was registered against them under section 302/34 I.P.C for committing murder of Ranjit Mahto. After the investigation, a charge-sheet was filed against the appellants but upon finding Paro Mahto and Sanatan Mahto juvenile their case was separated.

(2.) The appellants have suffered conviction and sentence of R.I for life and fine of Rs.5000/- under section 302/34 I.P.C.

(3.) The deceased, namely, Ranjit Mahato was cousin of the appellants.