RAMKA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal is directed against the judgment of conviction and order of sentence dated 08.09.2003 passed by Shri P.K. Sinha, Sessions Judge, Sahibganj in Sessions Case No.84 of 2002, whereby the appellant had been convicted under Sections 324 and 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years under Section 307 of the Indian Penal Code. No separate sentence had been passed for the charge under Section 324 of the Indian Penal Code.

(3.) Borio P.S. Case no.83 of 2002 (G.R. Case No.184 of 2002) had been registered on fardbeyan of the victim namely Sanjhala Hansda (P.W.-1) on 07.06.2002. The story as disclosed in the fardbeyan is that the informant was sleeping in the night on 06.06.2002 in the verandah. At 12.30 a.m., the appellant-Ramka Murmu (neighbour of the informant) came and pierced an arrow in his stomach causing grievous injury to him. On being raised alarm, the accused ran away. On hearing alarm Smt. Konta Soren (P.W.-2), Shyamlal Marandi (P.W.-9) and others arrived at the place of incident. The reason for incident had been disclosed as the wife of the appellant was helping to the wife of the informant and this was not liked by the appellant. The appellant scolded his own wife to which objection had been raised by the informant and this had annoyed the appellant. This was a reason for the incident. On the said fardbeyan, FIR had been registered under Sections 447, 324 and 307 of the Indian Penal Code.