SITA RAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants are before this Court in appeal against the judgment of conviction under Ss. 147, 148, 302/149 and 342 of the IPC and different terms of sentence.

(2.) Informant- Pano Devi is the wife of deceased. As per her fardbeyan recorded on 27/5/1997, on the last night, her husband had gone to the house of Akal Mochi to watch some marriage video. At around 12:00 O"clock at night, Sita Ram Singh came and knocked the door of informant's house, who had covered his face, but she could identify him by his voice and opened the door. At some distance, Naresh Singh, Suresh Singh, Kapil Singh (all sons of Kuldip Singh), Sunil Singh, Anil Singh (both sons of Laldip Singh), Shiv Charan Sao, Manoj Sao and Hira Singh were standing there. They were in search of her husband and on the command of Girwar Sao, she called her husband. It is said that Maheshwar Singh and Girender Singh caught hold and took him away with them. The other accused persons were sitting near the handpump. It was a moonlit night and therefore, she could identify each of them. Her husband did not return the next morning and his dead body was found on the next day near the river.

(3.) On the basis of the fardbeyan, Panki P.S. case No.14/97 was registered under Ss. 147, 148, 149, 302 and 342 of the IPC against all the 13 named accused persons. Police on investigation, found the case true and submitted charge sheet and the accused persons were jointly put on trial under these Ss. .