BUDHU NAG CHATAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these appeals arise out of the common judgment of conviction and sentence by which appellants have been convicted and sentenced under Sec. 302/34 of the IPC.

(2.) Informant of the case is Village Headman (Munda), Lawrence Purty. As per his statement given to police on 23/6/2008, his co-villager Soma Purty was missing since 19/6/2008. When they started searching for him, it transpired that on 19/6/2008, Soma Purty had been seen at Razi with his cousin brothers Gangu Purty @ Marshal and Budhu Nag Chatar (appellants), and thereafter, he was not seen again. A meeting was convened on 22/6/2008 and both these appellants were interrogated, and on pressure, they confessed the crime of killing him in the night on 19/6/2008 by Farsa and Tangi.

(3.) On the basis of the statement, Sonua P.S. Case No.22/2008 was registered under Ss. 302, 201/34 of the IPC against both the appellants. After investigation, charge sheet was submitted and the appellants were put on trial for offence under Sec. 302/34 of the IPC. Altogether six witnesses have been examined on behalf of the prosecution and the relevant documents including post mortem examination report, seizure list and FSL report have been adduced into evidence and marked as exhibits.