FAGUWA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Two persons, namely, Faguwa Munda and Mehman Munda @ Nema Munda were sent up for trial to face the charge under section 302/34 IPC.

(2.) Both the appellants have been granted bail by this Court vide order dated 15.09.2005.

(3.) Both of them have been convicted vide judgment dated 27.02.2001 for the offence punishable under section 302/34 IPC and they have been inflicted punishment of imprisonment for life vide the order of sentence dated 28.02.2001, passed against them by the learned Additional Judicial Commissioner, Lohardaga in Sessions Trial No.453 of 1997| 50 of 1997.