SUDRA MUNDA SUKRAM MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties finally.

(2.) Mr. Yogesh Modi, learned Amicus Curiae, appearing for the appellants, assailed the impugned judgment of conviction and sentence on various grounds. He submitted that as per the prosecution, appellants confessed that there was quarrel between them and the deceased over sharing of 'Hadia' (country liquor) during which the appellant-Sukram Munda assaulted her with 'Pidha' (wooden stool) on her head, due to which she died. He further submitted that except this, there is nothing against the appellants.

(3.) On the other hand, Mr. Ravi Prakash, learned counsel appearing for the State, supported the impugned judgment.