LAWS(JHAR)-2024-3-26

RAMJEE HEMBROM Vs. STATE OF JHARKHAND

Decided On March 18, 2024
Ramjee Hembrom Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The instant criminal appeal is preferred on behalf of the appellants against the impugned Judgment of conviction dtd. 1/6/2015 and Order of sentence dtd. 10/6/2015 passed by the Sessions Judge, Godda in Sessions Trial No.290 of 2012, whereby, the appellants have been convicted for the offence under Ss. 302/34 and 201/34 of the Indian Penal Code and sentenced to undergo imprisonment for life for the offence under Sec. 302/34 of the I.P.C. and one year rigorous imprisonment for the offence under Sec. 201/34 of the I.P.C. along with fine of Rs.5,000.00 each and in default of payment of fine, the appellants were directed to undergo simple imprisonment for three months. Both the sentences were directed to run concurrently.

(3.) The brief facts giving rise to this criminal appeal are that the informant-Priya Tudu had given the written information with the police station concerned with these allegations that the informant wife of Binod Hembram resides along with her mother-in-law Most. Marangmai Soren, Bhaisur-Raj Kumar Hembram and sister-in-law Bhiru Tudu. It is further stated that her sister-in-law and Bhaisur both were not at the house and her mother-in-law Marangmai Soren was at the house. The family of her father-in-law Ramji Hembram along with Bihari Hembram also resides there and courtyard of both the house is one and same and main door opens thereon. It is further alleged that on 31/7/2012 at 1.30 o' clock of day time she had gone to sow the paddy and her husband was alone at the house. When at 5 o' clock the informant came back to the house, she saw that her father-in-law Ramji Hembram and Bihari Hembram both were dragging her husband Binod Hembram into the house. She reached in the courtyard and found her husband lying in pool of blood who ultimately died. Thereafter her father-in-law Ramji Hembram and Bihari Hembram fled away. One Tala Murmu of the village told her that at the time of occurrence, he was sleeping on the cot in front of door of Ganesh Marandi and had seen Ramji Hembram and Bihari Hembram armed with Lathi, kudal and the tangi and they had assaulted to Binod Hembram over the head. He also came to rescue but both fled away after having committed murder of Binod Hembram. He had also snatched away one tangi from Ramji Hembram, thereafter, both had dragged Binod Hembram and took him inside the house.