RAJENDRA SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Two persons, namely, Ravindra Sahu and Rajendra Sahu were named as accused by Rukmini Devi in her fard-beyan which was recorded on 26.03.1995 at 14:00 hrs, on the basis of which Raidih P.S Case No.19/95 was registered against them under section 302/34 I.P.C.

(2.) After the investigation, a charge-sheet was submitted against both of them and a common charge under section 302/34 I.P.C was framed against them, however, the accused, namely, Ravindra Sahu has absconded and trial in his respect was split-up vide order dated 22.07.1999.

(3.) During the trial the prosecution has examined 8 witnesses. One Sudhir Kumar Singh has been examined as a court witness and the defence has examined Laxmi Narayan Prasad Gupta as a witness who has proved the signature of Manu Gope on the affidavit which was marked as Exhibit-A.