JOKHU PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant, namely, Jokhu Paswan and Prayag Sao have faced the trial on the charge under section 302 and 201 read with section 34 of the Indian Penal Code. They have been convicted and sentenced to RI for life under section 302/34 IPC and RI for seven years under section 201/34 IPC.

(2.) The convict, namely, Prayag Sao @ Prayag Shah, who has preferred Cr. Appeal (D.B.) No. 292 of 2010 died during the pendency of Cr. Appeal (D.B.) No. 292 of 2010 and, therefore, vide order dated 07.11.2019 Cr. Appeal (D.B.) No. 292 of 2010 has been dismissed as abated.

(3.) Baijnath Paswan, who is the informant of this case, is brother of Sona Devi, the deceased. On the basis of his fardbeyan, Bhawnathpur P.S. Case No. 189 of 2008 was registered against the appellant under sections 498A and 302 IPC. After the investigation, a charge-sheet was submitted against the appellant and Prayag Sao.