RATANLAL TAMSOY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants are before this Court in appeal against the judgment of conviction and sentence passed under Ss. 302/34 and 201 of the IPC.

(2.) Out of the four appellants, Tumpu Tamsoy died during the pendency of the appeal and a report regarding it has been received from Officer-in-Charge, Manjhari P.S., Chaibasa. In view of the death of the appellant, appeal preferred by him stands abated.

(3.) Informant of the case is the wife of deceased. As per the FIR, on 4/5/2000, in the evening at about 4 O' clock, her husband Pustam Tamsoy had gone to purchase grocery from Rankui Bazar, but did not return thereafter. On the next morning, Kishan Tamsoy, who was her co-villager, informed that while returning from the market he had seen that these appellants were assaulting the deceased on the road near Doglakocha jungle. After getting this information, she went to meet the appellants, but they were not present at their home. His dead body was found in the drain near the Jungle with marks of injury over his head and blood-stained marks were also seen on the road.