NEMAN PARAHIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Vide our short order of even date, the appeal already stands allowed. This is a detailed judgment.

(2.) Neman Parahiya, his wife Kaulasiya Devi and son Mahendra Parahiya stand convicted vide impugned judgment dated 7th August, 2003 for the charge of Section 302/34 IPC for allegedly committing murder of one Naresh Parahiya, real brother of Kaulasiya Devi, on 23rd October, 1999 at 10.00 a.m. in the fields of Somar Parahiya and have been sentenced to undergo imprisonment for life. Aggrieved of the said judgment of conviction and sentence, they have preferred the instant appeal through jail, which is registered as Cr. Appeal(Jail) No. 1463 of 2003.

(3.) Record reveals that Kaulasiya Devi is on bail as her substantive sentence stands suspended by the Court vide order dated 11.11.2003. Neman Parahiya and Mahendra Parahiya are stated to be in jail for last more than 13 years. Priority has been given to this appeal for that reason only.