FAKIR BHAKAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nine persons were named as accused in Potka P.S. Case No. 57 of 1988 which was registered under sections 147,148,149,341,323,379 and 307 IPC and under section 4 and 5 of the Explosive Substance Act, on the basis of fardbeyan of Tapan Kumar Bhakta which was recorded on 12.6.1988.

(2.) The accused persons, namely, Fakir Bhakat, Pyara Mohan Bhakat, Duryodhan Bhakat, Ram Krishna Bhakat, Harish Chandra Bhakat, Dhaneshwar Bhakat, Budheshwar Bhakat , Abodh Bhakat and Rudra Bhakat were sent up for trial on the charge under section 307/149 IPC; separate charges under section 307 IPC were framed against the appellants, namely, Duryodhan Bhakat and Abodh Bhakat.

(3.) Vide order dated 13.2.2001, the appellants, namely, Fakir Bhakat @ Phakir Chandra Bhakat, Pyara Mohan Bhakat, Duryodhan Bhakat, Ram Krishna Bhakat, Harishchandra Bhakat, Dhaneshwar Bhagat, Budeshwar Bhakat, Abodh Bhakat and Rudra Bhakat have been granted bail by this Court.