NAYAN SINGH MUNDA, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Four persons, namely, Tej Mohan Singh Munda, Sital Singh Munda, Nayan Singh Munda and Jivlal Singh Munda have been named by Etwari Devi as assailants of her husband Karam Singh Munda. On the basis of her fardbeyan which was recorded at 7:00 a.m. on 24.09.2009, Tamar P.S. Case No. 79/09 was lodged against them on 24.09.2009 under section 324 and section 302 read with section 34 of the Indian Penal Code.

(2.) In Sessions Trial No. 348/10/ T.R. No. 73/11, the above-named accused persons have been convicted and sentenced to imprisonment for life and fine of Rs.5000/- under section 302/34 of the Indian Penal Code.

(3.) During the trial, the prosecution has examined eight witnesses; the informant is PW-5.