RAVISHWAR MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Appellants and one Raghu Manjhi, since deceased, along with four others were tried for commission of offences under Sections 302/149, 307/149, 326/147/148/324 and 326 of the Indian Penal Code.

(3.) The occurrence is said to have taken place on or about 31.10.1997 at about 2.00 p.m. at village Simultand within the jurisdiction of Chandan Kiyari (Bangaria Assistant Thana) Police station in the district of Bokaro. First Information Report (FIR) in relation to the said incidence is said to have been recorded at 3.45 p.m. in the complainant's (Suresh Kumar Das, P.W.10) house. In the FIR, it was alleged by the complainant that when his father Nagender Nath Das (deceased) and uncle Manpuran Das were sitting in front of their house after taking meal, he heard a noise (hulla) whereupon he came out and saw Ravishwar Manjhi, son of Berda Manjhi armed with 'iron tenta', Jaleshwar Manjhi, son of Veda Manjhi armed with 'tangi', Kala Chand Manjhi, son of Berda Manjhi, Santu Manjhi son of Balesar Manjhi armed with 'bhala', Raghu Manjhi son of late Nakul Manjhi armed with 'bhala' and Umakant Rajak armed with 'bhala' were assaulting his father and uncle. He raised an alarm whereupon his other uncle Gour Das came to rescue them. Jaleshwar Manjhi assaulted him also with a 'tangi' as a result of which he had received an injury on the palm of his right hand. Manpuran Das, his uncle sustained injuries on his left armpit, on left knee joint and on the left side of the head. Jaleshwar Manjhi caused tangi blow to his father.