BHANU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant No. 3 Ramji Singh is the father of appellant Nos. 1 and 2. These appellants were charged, tried and convicted for the murder of Inderdeo Singh, the own brother of appellant No. 3, Ramji Singh and have been sentenced to imprisonment for life.

(2.) Appellants No. 1 and 2 have also been convicted under Section 323, I.P.C. for causing hurt Rajpati Devi, the widow of Inderdeo Singh. Appellant Ved Prakash Singh was also charged and convicted under Section 324, I.P.C. for causing hurt Rajpati Devi by Chhura.

(3.) The incident which culminated in the trial and conviction of the appellants happened on 28 -9 -83 at village Bareja, P.S. Kopa in the district of Sarah. The time of occurrence was 7 a.m. Inderdeo had gone to answer call of nature near his house in the village, Rajpati Devi, wife of Inderdeo Singh was brooming her house. She was in Angan when her daughter Meera Kumari shouted. Rajpati came out of her house and found in the back side of her house towards west in front of Darwaja of Bachcha Pandey her husband being assaulted after he was felled down by Bhanu Singh by catching his waist, Bhanu Singh assaulted Inderdeo Singh by lathi. Ved Prakash Singh and Ramji Singh assaulted Inderdeo Singh by lathi and Chhura Ramji Singh was shouting "Jan Se Mar Do". He was also shouting "Jo Hoga So Dekh Lenge". Rajpati Devi went near her husband to rescue him, Bhanu Singh and Ved Prakash Singh assaulted her by lathi. Inderdeo became unconscious. The occurrence was seen by Duilarchand Rai and Hira Lal Singh. Rajpati Devi found her husband dead. Rajpati Devi gave the version of the occurrence to the officer incharge of Kopa which was recorded at 10 a.m. on the same day at her house. She attributed family dispute behind the occurrence.