SWAMI SARAN SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Five persons, namely, Prakash Sao, Lala Sao @ Swami Saran Sao, Chotan Sao, Ashok Sao and Ram Lal Sao were named as accused by the informant, namely, Dhaneshwar Thakur in his fardbeyan which was recorded on 16.6.2008 at about 9:40 a.m. On the basis of his fardbeyan, Nimiyaghat P.S. case no. 37 of 2008 was registered against the above-named accused persons under sections 147/148/149/302/341 of the Indian Penal Code.

(2.) After the investigation, a charge-sheet was submitted against Prakash Sao, Ram Lal Sao, Swami Saran Sao and Chotan Sao and they have faced the trial on the charge under section 302/34 of the Indian Penal Code.

(3.) The appellant, namely, Prakash Sao, Ram Lal Sao and Swami Saran Sao have been convicted and sentenced to R.I. for life and fine of Rs. 5,000/- each under section 302/34 of the Indian Penal Code; the accused, namely, Chotan Sao has passed away during the trial.