SALJIYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants are before this Court in appeal against the judgment of conviction and sentence under Ss. 302 read with Sec. 34 of the IPC.

(2.) The prosecution case is about killing of the son of the informant aged 11 years by the appellants when he opposed the grazing of crop in the field by the cattle of the appellants.

(3.) Informant of the case is the father of the deceased. As per the FIR on 23/12/2010, at 9 O' clock he had gone for harvesting his Arhar crop. After completing part of his work, he and his daughter returned home, leaving his younger son Niranjan Kumar Mandal @ Chhotu to look after the field. At around 11 O"clock, co-villager- Ghanshyam Baitha came to his house and informed that his son had been stabbed by a sickle. At this, he along with his family members and villagers went to the place of occurrence. They saw, Saljiya Devi, Sabnam Devi, Kishore Yadav, Samar Yadav were conjointly assaulting his son, and on their approach, they fled away from the place of occurrence. When they arrived there, they saw that the boy had been stabbed with a sickle and he was drenched in blood. He could not speak out anything and instantly died there. The genesis of the offence is stated that appellants used to get the crop of the informant grazed and on being objected to, earlier also they had extended life threat.