VIKRAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants are before this Court against the judgment of conviction and sentence passed under Sec. 302 of the IPC for committing murder of Nandu Singh.

(2.) Informant of the case is mother of the deceased. As per the case of the prosecution, few days before the incidence, Beena Singh had gone away after picking up quarrel with her husband (deceased), along with her children, Rimjhim aged 10 years and Rahul aged 08 years to the house of Krishna Singh, who was distantly related to her. Beena Singh (A2) had illicit relationship with Vikram Singh (A1) S/o Krishna Singh, which was not to the knowledge of the deceased. Deceased has gone to Govindpur to bring back his wife and children from the house of Vikram Singh, then he came to know about this. She refused to return with the deceased leading to hot exchange between them. It is alleged that Krishna Singh, his son Vikram Singh, his mother and Beena Singh conjointly assaulted him, resulting in his death.

(3.) On the basis of the written report, Govindpur P.S. Case No.406/14 was registered against four named accused persons including these appellants.