LODAROURAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) -Lodaro Uraon has been convicted under Section 302, I. P. C. and sentenced to undergo rigorous imprisonment for life.

(2.) On 1-6-1983 at about 8.15 a.m. (P. W. 4), Halkania Bhuiyan, the Chaukidar of the village lodged a F. I. R. Ext. 1 at P. S. Chandwa, Distt. Palamau. In the F.I R. he said that he was the chaukidar of the village Surli and that in the evening of the last Tuesday Bhangna Uraon told him that Lodaro Uraon of village Surli bad assaulted to Chaitu Uraon on his head by pawa of the cot at the door of P. W. 5, Prem Yadav, on account of which he was badly injured and then he was Kept in the house of one Charkba Uraon a co-villager. He had injuries on his head and was unconscious. There was no means to take him to the hospital and he died on 1-6-1983 at about 4 a.m. The accused and deceased had quarrelled and both were under liquor. This occurrence was seen by Prem Yadav (P. W. S), his wife Fulwa Devi (P. W. 7) and Chirku Bhiyan (not examined) and other,

(3.) The investigation of this case was taken up by the officer-in-charge of the Police Station, Ramlagan Sao (P. W. 3), who went to the village and found the dead body. He prepared inquest report and sent the dead body for postmortem examination. He examined witnesses and after completing the investigation he submitted charge-sheet against the appellant.