RAMESHWAR GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Rameshwar Ganjhu was put on trial on the charge under Sec. 302 of the Indian Penal Code for committing murder of Bigu Ganjhu.

(2.) In Sessions Trial No. 18 of 2007, Rameshwar Ganjhu who is the appellant before us has been convicted and sentenced to imprisonment for life with a fine of Rs.3,000.00 under Sec. 302 of the Indian Penal Code.

(3.) The case of the prosecution as narrated by Baleshwar Ganjhu in his fardbeyan recorded at about 8:00 a.m in the morning of 28/4/2006 is that on hearing hulla of bachao bachao, he, his brother Nandlal Ganjhu, Suresh Ganjhu and his wife Phulmani Devi woke up and went towards the room of his father where they saw the appellant assaulting his father with axe. According to the informant, several villagers had assembled there and the appellant leaving the axe there had fled away. The informant has further stated before SI Ajay Kumar Keshri of Piparwar Police Station that there was a land dispute with the appellant.