PARMESHWAR SINGH @ PRAMESHWAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants; Parmeshwar Singh @ Prameshwar Singh in Criminal Appeal (D.B.) No.130 of 2011 and Punit Singh in Criminal Appeal (D.B.) No.211 of 2011, have challenged the judgment of conviction dated 31.01.2011 under section 302/34 and section 201 of the Indian Penal Code and the order of sentence of imprisonment for life and fine of Rs.5000/- under section 302/34 of the Indian Penal Code and RI for two years under section 201 of the Indian Penal Code dated 02.02.2011 passed against them in Sessions Case No. 17 of 1995.

(2.) The informant of this case is daughter-in-law of Tejni Devi. On the basis of her fardbeyan which was recorded on 19.08.1994, Barkatha P.S. Case No. 45 of 1994 was registered against the appellants under section 302/201 read with section 34 of the Indian Penal Code. After the investigation a charge-sheet was filed and the appellants have faced the trial on the charge of committing murder of Tejni Devi and causing disappearance of her dead body.

(3.) During the trial, the prosecution has examined three witnesses; informant is PW-1.