MANI SAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A copy of the letter dated 22.06.2019 sent by the Superintendent of Jail, Birsa Munda Central Jail, Hotwar, Ranchi and the report dated 23.06.2019 signed by the Officer-in-Charge, Bano P.S are tendered in the Court.

(2.) Taken on record.

(3.) Altogether 10 accused persons faced trial for the offence under section 147, 452/149, 342/149, 302/149, 201/149 and 120B IPC and they have been sentenced to undergo R.I for life for the offence under section 302/149 IPC.