- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.
(2.) The petitioners have been made accused for the offence under Sections 302, 201, 120B and 34 of the Indian Penal Code, in connection with Dhanbad G.R.P.S. Case No. 58 of 2011.
(3.) Though it is alleged that the petitioners had assaulted the deceased, but from the F.I.R. itself, it is apparent that the dead body of the deceased was found on railway track.;