DAMAK RAI TAISUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant is before this Court in appeal against the judgment of conviction and sentence under Sec. 302 of the IPC.

(2.) As per the FIR, the informant was taking liquor on 23/6/2014, in the house of Bijay Taisun. Deceased and appellant-Damak Rai Taisun also took liquor there and returned to their home. After a while, he heard the noise of altercation from his house. When he along with Bijay Taisun went to his house, they saw marks of assault over the body of Etwari Bodra (deceased). Deceased died of injuries sustained in physical assault. It was suspected that it was the appellant who has assaulted the deceased.

(3.) On the basis of the fardbeyan, Chakradharpur, Tebo P.S. Case No.04/14 was registered under Sec. 302 of the IPC against the appellant. Police on investigation, found the case true and submitted charge sheet and the appellant was put on trial for charge under Sec. 302 of the IPC. Altogether seven witnesses were examined and relevant documents including fardbeyan and post mortem examination were adduced into evidence and marked as Exhibits 1 ' 4.