HEMLAL SOREN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The affidavit has been filed by the State reveals that the appellant nos. 1, 2 and 3 have died.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 22/7/1997 (sentence passed on 23/7/1997) passed by Sri Swaroopa Lal, learned 1st Additional District and Sessions Judge, Godda in Sessions Case No. 284 of 1983 / 24 of 1988, whereby and whereunder, the appellants have been convicted for the offences punishable u/s 302/34 of the IPC and have been sentenced to undergo R.I. for life.

(3.) The prosecution case reveals that with respect to 15 bighas of land of the informant there was a dispute between the Pradhan of the village and the Santhals namely, Hemlal Soren and others. It has been alleged that on 26/6/1982 a quarrel had ensued in the morning with respect to sowing of seeds due to which the Santhals were assaulted and they had fled away but had returned back at 12:00 Noon with bows and arrows and the victim Hari Mahto who was tending his buffalo was shot by an arrow by Hemlal Soren which resulted in his death.