RAWAN SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant appeal is directed against the judgment of conviction dtd. 5/8/2002 and order of sentence dtd. 8/8/2002 passed by learned 1st Additional Sessions Judge, Pakur in Sessions Trial No. 147 of 1998 / 17 of 1998 and Sessions Trial No. 251 of 1998 / 47 of 1998, whereby and whereunder, the appellant has been convicted and sentenced for the offence under Sec. 302 of the I.P.C. and directed to undergo R.I. for life.

(3.) The factual matrix giving rise to this appeal is that on 14/8/1996 at about 10 P.M., while the informant Hopan Mai Marandi was sleeping with her husband Munshi Soren (deceased) on two separate cots in the varandah in front of room of her house. Meanwhile, present appellant along with nine others came to the house of the informant. It is alleged that present appellant gave a gupti blow on the chest of informant's husband asking him as to why he is continuing litigation. It is further alleged that the husband of the informant shouting "dacoit-dacoit" started fleeing away under injured condition, but at some distance from the house fell down nearby maize field and died within few minutes.