INDRAJEET SOLANKI @ INDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Three persons, namely, Surendra Karmali @ Suren, Indra @ Indrajeet Solanki and Ramdeo @ Bamdeo Manjhi were named by the informant as the assailants of her husband and brother-in-law. On the basis of the fard-beyan of Ramani Devi which was recorded on 10.10.2008 at about 10:00 a.m. at Bandhtola, Ajaygarh, Silli P.S Case No.72 of 2008 has been registered against the above-named accused persons for committing murder of Baidyanath Karmali and Sukhram Karmali. After the investigation a charge-sheet was filed against them and they have faced the trial on the charge under section 302/34 of the Indian Penal Code.

(2.) During the trial the prosecution has examined 14 witnesses; the informant is P.W 3.

(3.) The defence taken by the accused persons was that Baidyanath Karmali and Sukhram Karmali were persons of bad character and they were quarrelling with the villagers and some times assaulting them and that is the reason they were killed by the villagers and not by the appellants.