NAND LAI MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) APPELLANTS being aggrieved by their conviction and sentence for offence under Sections 302 and 201 of the Indian Penal Code and sentence of rigorous imprisonment for life and two years respectively, passed by the Xlth Additional Sessions Judge, Patna in Sessions Trial No. 657 of 1999, have preferred this appeal.

(2.) PROSECUTION started on the basis of a report given by P.W. 2 Ayodhya Manjhi before the Sub -Inspector of Paliganj Police Station on 6.1.1998 at 9 P.M. According to the report, the two appellants had illicit relationship with the daughter of a co - villager and on 4.1.1998 at about 10 P.M. the informant saw the appellants in a compromising position with the said lady. According to the informant, the two appellants threatened him not to disclose the same to anybody, failing which he or any member of his family shall be killed. The informant had alleged that although he did not disclose the aforesaid incident to anybody, but slowly the news spread in the village.

(3.) POLICE after investigation submitted charge -sheet and ultimately appellants were committed to the Court of Sessions, where they were charged for comitting the murder of Ranju Kumari by intentionally causing her death. Appellants refuted the charges and claimed to be tried.