BETTA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellant and the learned counsel appearing for the State.

(2.) IT is the case of the prosecution that while the informant PW6 Tribhuwan Murmu and his two sons Daniel Murmu and Betta Murmu (appellant), were fixing wooden poles over the land adjacent to the house of the informant (PW6), uncle as well as father of the informant, raised objection over fixing of wooden poles. That led to altercation in between the family members of the informant and accused persons. Meanwhile, on hearing hulla Merang Mai, cousin sister of the informant came out of the house, who started hurling abuses upon the wives of Tribhuwan Murmu and Daniel Murmu. Upon it, Tribhuwan Murmu exhorted his son to kill them. Thereupon, this this appellant inflicted injury over the back of Marang Mai. She fell down and then the appellant again inflicted injuries on her. Seeing all these things, the informant and other persons ran away towards the house of Jetha Murmu. The accused persons came chasing the informant and entered into the house of Jetha Murmu, where the appellant and other coconvicts killed Sidhram Murmu, the uncle of the informant. Later the accused persons also killoed Deva Murmu, the father of the informant.

(3.) ON such accusation, an FIR was lodged as Ranga P.S. Case No. 48 of 2006 under Sections 302/34 of the Indian Penal Code against this appellant and other four persons, the father, mother, brother and sisterinlaw (Bhabhi) of the appellant. The matter was taken up for investigation.