MAHABIR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the criminal appeals; Criminal Appeal (D.B.) No. 08 of 2002 on behalf of Mahabir Mahto and Dayal Mahto and Criminal Appeal (D.B.) No. 14 of 2002 on behalf of Bahadur Oraon, arise out of a common judgment passed in Sessions Trial Case No. 165 of 1994.

(2.) Three persons, namely, Mahabir Mahto, Dayal Mahto and Bahadur Oraon were named as accused by Tuleshwar Gope, the informant, in his fardbeyan which was recorded on 27.09.1993 and on the basis of which Sadar P.S. Case No. 394 of 1993 has been lodged against the accused persons.

(3.) After investigation, the above-named accused persons were sent-up for trial to face the charge under section 302/34, 201/34 IPC.