FAGU LAL MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Three persons, namely, Fagu Lal Mahto, Jhaman Mahto and Suraj Mahto were named as accused by Niranjan Mahto in his fardbeyan which was recorded on 05.01.1996 at 9:45 p.m. in IAG hospital, Bhadani Nagar. They have faced the trial on the charge under section 302/34 IPC for causing death of Babu Lal Mahto. They were also charged under section 341 IPC.

(2.) In S.T. No. 303/96, they were convicted and sentenced to RI for life under section 302/34 IPC and RI for one month under section 341 IPC.

(3.) Niranjan Mahto, who is the informant in this case, is the brother of Babu Lal Mahto, the deceased. On the basis of his fardbeyan, Patratu P.S. Case No.5/96 was registered against the above-named appellants for committing offences under section 341, 324, 307 read with section 34 IPC. Later on, on death of Babu Lal Mahto the offence under section 302 IPC was added in the report.