JAGARNATH ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Eleven persons have faced the trial on the charge of causing death of Jogi Oraon in furtherance of common intention of all.

(2.) Charges under section 302/34 IPC and section 148/34 IPC were framed against the accused persons vide order dated 20.06.1996 in S.T No. 283 of 1993.

(3.) During the trial, the accused-Gadeo Oraon died and seven accused persons namely, Burunga Oraon, Dasai Oraon, Dutia Oraon, Birsa Oraon, Gosai Oraon, Balak Ram Oraon and Bhodro Oraon have been acquitted by the learned Ist Additional Sessions Judge, Gumla of the aforesaid charges framed against them.