SUGAR HORO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants, namely, Sugar Horo, Sudhu Lohra, Sanika Munda @ Sanika Hora @ Chakai and Chhunu Lohra have faced the trial on the charge under section 364/34 IPC, section 302/34 IPC, section 201/34 IPC and section 379/34 IPC. The appellants, namely, Sanika Munda @ Sanika Hora @ Chakai and Chhunu Lohra were also charged under section 411/34 IPC.

(2.) The convicts, namely, Sugar Horo, Sudhu Lohra and Sanika Munda @ Sanika Hora @ Chakai are the appellants in Criminal Appeal (DB) No. 175 of 2010 and Chhunu Lohra has preferred Criminal Appeal (DB) No. 139 of 2010. They have been convicted and sentenced to R.I for life under section 364/34 IPC, R.I for life under section 302/34 IPC and R.I for seven years under section 201/34 IPC. The appellants, namely, Sanika Munda @ Sanika Hora @ Chakai and Chhunu Lohra have also been convicted and sentenced to R.I for three years under section 411 IPC.

(3.) But, the charge under section 379/34 IPC has failed and the convict, namely, Chhunu Lohra has been acquitted of the charge under section 411 IPC.