RAJU GULATHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These appeals arose from the judgment of conviction and order of sentence dated 21.04.2003 passed by Additional District & Sessions Judge, Fast Track Court, Seraikella in Sessions Trial No. 138 of 2002, whereby and whereunder he convicted all the appellants under Sections 302 and 307 of the I.P.C. and sentenced them to undergo imprisonment for life for the offence under Section 302 and rigorous imprisonment of 10 years for the offence under Section 307 of the I.P.C. The learned court below further ordered that both the sentences will run concurrently.

(2.) Since these appeals arose from the common judgments of conviction and order of sentence, therefore, both appeals are heard together and disposed of by this judgment.

(3.) The case of prosecution in brief is that the informant received information about occurrence from his niece Anjana Kumari that, Subhash Palash ( brother-in-law of informant) came to the house of his mother along with two others on 12.2.2002 at 9.00 P.M and asked her sister namely Sama Palash as to whether she will go with him or not ? It is further alleged that when Sama Palash refused, he inflicted several injuries on the body of Sama Palash by knife. It is further alleged that appellant Subhash Palash also inflicted injury on the head to his son namely Akash Palash. It is further alleged that all the three appellants inflicted injuries on the body of Sama Palash, Akash Palash and mother of the informant (Anjalina Bakhala-deceased).