BHABA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Three persons were named as suspected accused in Jadugora P.S. Case No.29 of 1998, which was registered on the basis of the written report of Subhas Chandra Das, the father of the deceased, namely, Sanchita Rani Das given by him to the police at 17:00 hrs. on 07.08.1998.

(2.) The appellants who were named as accused in the First Information Report were sent up for trial on the charge under section 302/34 I.P.C and the alternative charge under section 304-B I.P.C.

(3.) The learned 2nd Additional Sessions Judge, Jamshedpur has convicted them on both counts. They have been sentenced to undergo R.I for life under section 302/34 I.P.C; no sentence has been passed for the offence punishable under section 304-B I.P.C.