BANDEY ORAON Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-8-64
HIGH COURT OF JHARKHAND
Decided on August 08,2019

Bandey Oraon Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Three persons, namely, Anua Oraon, Bandey Oraon and Bhajju Oraon were named as assailants in his fard-beyan by the informant, namely, Sania Oraon which was recorded on 21.06.1986, on the basis of which Lohardaga P.S Case No.61 of 1986 was registered under section 302/307/325/324/323/34 I.P.C against them.
(2.) During the investigation, the accused Bhajju Oraon has died and, therefore, a charge-sheet was submitted against Anua Oraon and Bandey Oraon.
(3.) Both the accused persons have faced trial on the charge under section 307/34 I.P.C and under section 302/34 I.P.C; the accused-Anua Oraon was charged also under section 323 I.P.C for causing hurt to Sukra Oraon.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.