LAKSHMAN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Three persons, namely, Raja Ram Yadav, Sunil Kumar Singh and Lakshman Yadav have faced the trial in Sessions Trial Case No.138 of 2005 on the charge under section 302/34 IPC and under section 27 of the Arms Act for murder of Nawal Kishore Singh. The convicts, namely, Raja Ram Yadav and Lakshman Yadav were convicted and sentenced to R.I for life with fine of Rs.20,000/- each under section 302/34 IPC; the accused, namely, Sunil Kumar Singh has been acquitted of the charge under section 302/34 IPC framed against him.

(2.) Subsequently, trial against Munna Singh and Kanhaiya Singh had commenced vide S.T. No.138A of 2005 and at the time of the judgment in Sessions Trial Case No.138 of 2005 it was pending.

(3.) The convict Raja Ram Yadav had preferred Criminal Appeal (D.B.) No. 295 of 2011, however, on his death during the pendency of the criminal appeal vide order dated 20.08.2019 it was dismissed as abated.