KUSHAR SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nine persons were made accused in Sadar P.S. Case No.413 of 1996 which was registered under sections 147, 148, 149, 341, 323, 307, 302 IPC, on the basis of fardbeyan of Chedi Sao recorded on 11.11.1996 at about 15:00 hrs. After the investigation they were sent up for trial to face the charge under section 147 IPC, under section 307 IPC and under section 302/149 IPC.

(2.) Against the accused persons, namely, Modi Sao and Arbind Sao separate charges under section 148 IPC and under section 302 IPC were also framed.

(3.) The appellants, namely, Kushar Sao @ Rajendra Sao, Girza Sao, Prabhu Sao, Keshwar Sao @ Keshav Sao and Rajdeo Sao in Cr.Appeal (DB) No. 100 of 2002 have been granted bail vide order dated 19.6.2002 by this Court; the appellants in Cr.Appeal (DB) No. 104 of 2002, namely, Jalmalo Devi @ Raj Kali Devi and Sarro Sao have been granted bail vide order dated 19.6.2002; and the appellants, namely, Modi Sao and Arbind Sao have been granted bail vide order dated 7.12.2009 by this Court.