SURENDRA MURMU Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant was put on trial for the murder of the informant's father Mangal Soren and was found guilty for the offence under Sections 302 and 324, IPC. He has been convicted and sentenced to undergo imprisonment for life under Section 302, IPC and RI for two years under Section 324, IPC.

(2.) BRIEFLY stated, prosecution case is that at about 3 -4.5.1998 at village Kokrad, P.S. -Tundi, District -Dhanbad the informant's marriage was being solemnized in the night. The accused -appellant Surendra Murmu, under influence of intoxication, came and started dancing and uttering filthy languages. The persons who were present over there objected to the same and drove him out from the place. The appellant threatened the informant's father and others who were present there with dire consequences. It is alleged that at about 1 O'Clock in the night when the informant's father Mangal Soren was going out for washing his feet and as soon as he stepped out of the door, he suddenly cried that the appellant stabbed him. The informant, his brother Kinu Soren (PW 6), co -villager Sunil Tudu (PW 2), Hareram Besra (PW 4) and other persons (men and women) who were present there rushed and chased the appellant and caught hold of him with a gupti in his hand. Subsequently the informant's father succumbed to the injuries on the way to hospital. On the basis of the fardbeyan of the informant, the case was registered by the police. On investigation, the police submitted charge -sheet and the petitioner was put on trial and the same was culminated into the conviction as aforesaid.

(3.) THE prosecution, during course of trial, examined as many as 13 witness. One defence witness was also examined. However, the 10 was not examined by the prosecution.