BHUTU PANNE PARMESHWAR MUNNU Vs. STATE OF BIHAR

JUDGEMENT

(1.) - The sole appellant Bhutu Parme Parmeshwar Murru was convicted under Section 304, Part II, IPC and sentenced to undergo rigorous imprisonment for ten years by Shri Sushil Kumar Dwivedi, Sessions Judge, Dumka by judgment dated 7th June, 1989 in Sessions Case No. 196 of 1989.

(2.) The case of the prosecution as per fardbeyan of the informant was that on 9-1-1986 he had gone to the house of Som Tudu to take meal on a particular occasion to which he was invited by the latter in the company of one Barka Hansda. After meal Barka Hansda and the informant were returning home and round about mid-night they reached, Dharampur Mission, Barka Hansda proceeded ahead and the informant himself sat for urination. Suddenly, he was accosted by accused Bhutu Parme Parmeshwar Murmu as to who he was. The accused was guarding the horticultural garden of the Mission where cauliflower plants were over growing in the campus of the Mission, Even though the informant gave reply, the accused shot an arrow which hit the informant in his left panjra. He fell down but any how managed to reach house, he attempted to extricate the arrow which had penetrated into his body, but failed. Subsequently, the police was informed who recorded his fardbeyan on 11-1-1986 in the morning at 9 a.m.

(3.) The accused denied the charge and alleged false implication.