STATE OF JHARKHAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Acquittal Appeal has been filed by the State of Jharkhand challenging the judgment dtd. 23/2/2012 passed in Sessions Case No. 246 of 2008.

(2.) Jarmundi PS Case No. 114 of 2008 was lodged against seven persons on the basis of the fardbeyan of Sikandar Manjhi which was recorded at Jarmundi Referral Hospital.

(3.) According to Sikandar Manjhi, the accused persons, namely, Sumant Masat, Diwakar Rana, Bikram Manjhi, Sunil Manjhi, Santosh Masat, Binod Masat and Ramesh Masat attacked him in the evening of 4/6/2008 when he was proceeding towards his house. In course of the treatment, Sikandar Manjhi succumbed to the injuries caused to him and the postmortem examination was conducted by Dr. Suresh Kumar on 5/6/2008 at around 11:30 AM.