BHIM SINGH, Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-11-152
HIGH COURT OF JHARKHAND
Decided on November 25,2019

Bhim Singh, Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Chandrashekhar, J. - (1.) Three persons, namely, Mahadeo Singh, Loya Singh and Bhim Singh have faced the trial for committing murder of Shyamsunder Singh @ Nanhu Singh.
(2.) Separate charges under section 302 IPC, section 302/34 IPC and section 120B IPC were framed against them.
(3.) In S.T. No.104 of 1996, they have been convicted and sentenced to R.I for life under section 302/34 IPC. The accused, namely, Mahadeo Singh has also been convicted and sentenced to R.I for life under section 302/120B IPC.;


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