GOUR SINGH PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal appeals; Criminal Appeal (D.B.) no. 58 of 2011 by Gour Singh Pahan, Ram Nath Pahan and Hairya Pahan, Criminal Appeal (D.B.) no. 91 of 2011 by Laldeo Mahli, Criminal Appeal (D.B.) no. 157 of 2011 by Soma Mahli @ Sona Mahli, Criminal Appeal (D.B.) no. 235 of 2011 by Jado Lohra, Karam Lohra, Aghnu Lohra and Jagmohan Lohra and Criminal Appeal (D.B.) no. 445 of 2011 by Jagmohan Lohra, have been filed challenging the judgment of conviction of the appellants under sections 148,302/149 of the Indian Penal Code dated 10.1. 2011; Jagmohan Lohra has been convicted also under section 307 of the Indian Penal Code, and the order of sentence dated 17.1.2011, passed in Sessions Trial no. 615 of 2007.

(2.) The informant of this case is son of Mansa Mahto, the deceased. On the basis of his written report dated 3.5.2007, Sonahatu (Rahe O.P.) P.S. case no. 17 of 2007 was registered against eleven accused persons; the accused Lakhi Bhokta was found juvenile and, therefore, his trial was separated. After the investigation, a charge-sheet was filed against them and they have faced the trial on the charge under section 148 of the Indian Penal Code, under section 302/149 of the Indian Penal Code and under section 307/149 of the Indian Penal Code.

(3.) During the trial, the prosecution has examined twelve witnesses; the informant is PW-5.