LAKHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Four persons, namely, Balram Pal, Lakhu @ Bonga Pal, Chonga Pal and Ramu Pal have faced the trial on the charge under section 302 of the Indian Penal Code for causing murder of Nirmal Kumar Pal and under section 201 of the Indian Penal Code for causing disappearance of his dead body. They were convicted and sentenced to R. I for life and fine of Rs.250/- each under section 302 of the Indian Penal Code. Though they were found guilty under section 201 of the Indian Penal Code, no separate sentence was inflicted upon them by the learned Ist Additional Sessions Judge, Dumka.

(2.) The appellants, namely, Balram Pal and Ramu Pal have died during pendency of this criminal appeal and, therefore, Criminal Appeal (DB) No. 198 of 2001 qua these appellants has abated vide order dated 22.07.2019.

(3.) Hari Charan Pal who is the informant in this case is father of Nirmal Kumar Pal, the deceased. On the basis of his fardbeyan which was recorded on 09.04.1991, Ramgarh P.S Case No. 25 of 1991 was lodged on 09.04.1991 under section 302 of the Indian Penal Code against unknown. After the investigation, a charge-sheet was submitted against the above-named accused persons.