- (1.) This revision application is directed against the order dated 31-8-2001, passed in S.T. No. 299 of 2001, by Sri R. N. Verma, learned Special Judge-I-cum-A.J.C. 6th, Ranchi, whereby and whereunder he has rejected the prayer of the petitioner under Section 227 of the Code of Criminal Procedure for his discharge.
(2.) To summarise the case, it may be stated here that the F.I.R. was lodged under Section 392 of the Indian Penal Code against the four unknown persons, but subsequently some persons, namely, 1. Uday Ram alias Avinash, 2. Bajrang Munda, 3. Savitri Devi, 4. Etwa Nayak, 5. Jhari Mulla and 6. Manish Kumar Jain were added and Sections 395/216/216-A of the Indian Penal Code were also added in it and charge-sheet was submitted against the aforementioned six persons under Sections 395/216/216-A of the Indian Penal Code.
(3.) It appears that during the course of investigation Vijay Munda, Uday Ram and Jhari Munda confessed their guilt before the police.;