DEVEN SURIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant along with other four were convicted and sentenced to RI for life and fine of Rs.3000.00 under sec. 302/149 of the Indian Penal Code and RI for three years and fine of Rs.1000.00 under sec. 201/149 of the Indian Penal Code.

(2.) About 08:00 PM in the night of 10/2/2008, Sur Singh Tubid, Jobna Tubid and Roybari Tubid were attacked by an unlawful assembly of more than twenty-five persons of village Hessabandh. On the basis of the fardbeyan of Gobardhan Tubid aged about seven years, Muffasil PS Case No. 16 of 2008 was registered on 11/2/2008 against Deven Surin, Vijay Surin @ Tui Surin, Saheb @ Gumdi Surin, Damu Surin @ Gundi Surin, Jaipal Surein @ Singrai Surin, Moreng Singh Gagarai @ Jode, Tulsinath Surin and unknown. According to the informant, who gave his fardbeyan at 02:30 PM on 11/2/2008 at village Jojohatu before the officer-in-charge of Chaibasa Muffasil police station, all the accused belonged to village Hessabandh.

(3.) The Investigating Officer collected evidence against twenty-one persons who were involved in the murder of Sur Singh Tubid, Jobna Tubid and Roybari Tubid and, accordingly, they were sent up for trial for committing the offences under Sec. 302/149, 376(2)(g) and 201/149 of the Indian Penal Code.