PRAFUL KUMAR MANDAL, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole accused has faced the trial on the charge under section 323 and section 302 of the Indian Penal Code and under section 27 of the Arms Act.

(2.) In S.C. No. - 028 of 2009/T.R. No.161 of 2010, the appellant has been convicted and sentenced to R.I for life and fine of Rs.5,000/- under Section 302 of the Indian Penal Code, R.I for 6 months under Section 323 of the Indian Penal Code and R.I for 3 years under Section 27 of the Arms Act.

(3.) The informant of this case is wife of Shiv Kumar Yadav, the deceased. On the basis of her fardbeyan which was recorded on 15.08.2008 at about 16:10 hours, Pathargama P.S. Case No.144 of 2008 has been lodged against the appellant.