PRABIR PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Five persons, namely, Prabir Pradhan, Ravi Singh, Biju Nag, Amit Dubey and Sanjay Singh were named as accused by Sunil Kumar Jha in his fardbeyan which was recorded in the night of 01.08.2006 at about 10:15 p.m. On the basis of his fardbeyan, Kadma P.S. Case No. 92 of 2006 was registered against the appellants under section 302/34 IPC and section 27 of the Arms Act.

(2.) In this batch of criminal appeals, the appellants, namely, Prabir Pradhan @ Pravir Pradhan and Amit Dubey in Criminal Appeal (D.B.) No.904 of 2008; the appellant, namely, Ravi Singh @ Ravi in Criminal Appeal (D.B.) No.1009 of 2008; the appellant, namely, Biju Nag in Criminal Appeal (D.B.) No.211 of 2009 and the appellant, namely, Sanjay Singh in Criminal Appeal (D.B.) No.822 of 2008, have challenged the judgment of conviction and the order of sentence of RI for life and fine of Rs.10,000/- each under section 302/34 IPC.

(3.) The appellants have been acquitted of the charge under section 27 of the Arms Act.