MADAN MAHTO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-1-10
HIGH COURT OF JHARKHAND
Decided on January 06,2020

Madan Mahto Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Oral Order Three brothers, namely, Madan Mahto, Sital Mahto and Kapil Mahto have been made accused in Tatisilwai P.S. Case No. 36/09, which has been registered on the basis of the fardbeyan of Bisun Mahto, brother of Krishna Mahto. The above-named accused persons have faced the trial on the charge under section 302/34 of the Indian Penal Code for committing murder of Krishna Mahto. They have been convicted and sentenced to RI for life and fine of Rs.5000/- each under section 302/34 of the Indian Penal Code.
(2.) During the trial, the prosecution has examined eight witnesses; the informant is PW-6.
(3.) Sanju Kumari PW-2 is the sister of the deceased. She has been declared hostile at the instance of the prosecution.;


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