JAHOOR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Four persons, namely, Jahoor Mian, Sahadat Mian, Israil Mian and Iftakhar Mian were sent-up for trial for causing death of Md. Muslim Mian and attempting to murder Md. Rafique.

(2.) The appellant, namely, Iftakhar Mian has been convicted under section 302 IPC and the appellant, namely, Jahoor Mian has been found guilty for the offence under section 302/34 IPC. For the aforesaid offence, they have been sentenced to R.I for life. Both the appellants have been convicted under section 341 IPC, but no separate sentence was passed against them for the said offence. The appellant, namely, Jahoor Mian has been convicted also under section 27 of the Arms Act and sentenced to R.I for three years.

(3.) The appellant, namely, Jahoor Mian has been acquitted of the charge under section 307 IPC as in the opinion of the learned Additional Sessions Judge, Giridih it was not safe to convict him for the said offence.