KONGRESS YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Three accused persons, namely, Kongress Yadav, Rinku Devi and Ghanshyam Mahto @ Ghanshyam Yadav have faced the trial in Sessions Case No. 219 of 2008 on the charge of committing murder of Jhalku Yadav and causing injuries to the prosecution witnesses. The appellant, namely, Kongress Yadav has been convicted and sentenced to RI for life and fine of Rs.5000/- under section 302 IPC, both the appellants have been convicted and sentenced to RI for five years and fine of Rs.2000/- each under section 307 IPC and all the three above-named accused persons are convicted and sentenced to SI for six months under section 323 IPC.

(2.) The accused, namely, Rinku Devi is not an appellant before us.

(3.) The informant of this case, namely, Faudi Mahto is the father of the deceased. He has been examined during the trial as PW-3 and Bishnu Mahto, the other son of the informant, has been examined as PW-2; PW-1 is the wife of PW-2.