PANCHU MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellant No.1-Panchu Marandi is before this Court in appeal against the judgment of conviction and sentence under Sec. 302/34 of the IPC.

(2.) Appellant nos.2 and 3 have died, as per the report received from the concerned police station. Thus, the appeal on behalf of Appellant nos.2 and 3 stands abated.

(3.) Informant is the son of deceased. As per the FIR, in the intervening night of 16/17/10.2002, informant was sleeping at night on a cot, while his father was also sleeping on another cot. At around 12 O' clock in the night, his uncles- Panchu Marandi, Sanatan Marandi and Bhuchan Marandi (appellants) came inside the house and started abusing his father. When he protested, they started assaulting him with wooden clubs, as a result, the deceased sustained injuries over his head, face and leg. When the informant came to his rescue, he was threatened with life and consequently, he fled away. It is alleged that they had conjointly assaulted his father to cause his death. His father became unconscious and he was taken for treatment to the hospital.