BIRSA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) Informant is the wife of the deceased. As per the FIR appellants Birsa Oraon and Lachu Oraon entered the house of the informant and started assaulting her husband, causing to him critical injuries and in the said assault, she was also sustained injury on her head. It is further stated that she has two sons, one Jaokin Bhagat who lives in Ranchi with his family and working as daily wages labour and second son Panchu Oraon lives at Dhanbad with his family and he also working as daily wages labour and the informant and her husband (deceased) used to live in their village and did cultivation thereon.

(3.) On the basis of fardbeyan of the informant, an FIR being Narkopi P.S. Case No.07 of 2013 was registered under Ss. 448/307/34 IPC. During course of treatment her husband died and consequently Sec. 302 IPC vide order dtd. 2/5/2013 was added.