FIRAN SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant stands convicted, for the offence u/s 302 IPC for causing murder of Aghni Deviand and Jagmohan Singh, on 02/12/2003 and has been sentenced to undergo life imprisonment by order dated 5.12.2003 passed by Sessions Judge Simdega. Aggrieved thereof, he has preferred the instant appeal. Since the appellant is in custody for more than 13 years, preference has been given to the instant appeal for its final hearing.

(2.) The prosecution story inter-alia alleges that on 20.11.2001 at 4.30 a.m. the informant along with her mother Aghni Devi(Deceased) and younger brother was coming home after taking water from well. When they came near the house of Fagua Singh then Appellant / accused came to the informant's mother and gave sword blow which hit on the neck of the informant's mother whereupon Aghni Devi fell on the ground and died on the spot. The informant along with her younger brother rushed to her house where she noticed her father lying dead in front of courtyard. While attacking informant's mother appellant was telling that he had already killed the informant's father.

(3.) An F.I.R was lodged on the fardbayan of Sukhmati Kumari (informant) on 21.11.2001 being Bano P.S. case No. 27 of 2001 u/s 302 IPC.