SITARAM MUNDARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal is directed against the Judgment of conviction dtd. 30/7/2013 and Order of sentence dtd. 31/7/2013, passed by learned Additional Sessions Judge-II, Saraikela Kharsawan, in Sessions Trial No.115 of 2011 arising out of Kharsawan P.S. Case No.23 of 2010 (G.R. Case No.595 of 2010) registered under Sec. 302/34 of the Indian Penal Code for committing murder of Shyam Mundari by which the appellants have been convicted under Sec. 302 of the Indian Penal Code and have been directed to undergo imprisonment for life with fine of Rs.4,000.00 each. In default of payment of fine, both the convicts have been directed to undergo S.I. for one month.

(2.) The prosecution story in brief as per the allegation made in the First Information Report reads hereunder as :-

(3.) The informant alleged that the death of her husband Shyam Mundari was due to the internal injuries caused by her neighbors Sega Mundari and Sita Ram who had beaten her husband with the intention of killing him.