LAKHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The aforesaid appellants have preferred the present appeal through Jail Superintendent, Lok Nayak Jai Prakash Narayan, Central Prison, Hazaribag through Letter No. 1741 dtd. 7/7/2004.

(2.) The appellants have been convicted and sentenced to undergo rigorous imprisonment for life along with fine of Rs.5,000.00 with default stipulation for the offence under Sec. 302/34 of IPC by the First Additional Sessions Judge, Pakur vide impugned judgment dtd. 12/3/2004.

(3.) On 25/8/2001 at about 14:00 hours, Fardbeyan of one Mr. Dilip Kumar Hansda (Village Pradhan), Tilwariya (Manjhitola) was recorded by S.I. Dayanand Azad (P.W.-10), Officer-in-charge of Pakuria Police Station stating inter alia in the presence of Village Chowkidar-Bharat Rai that in the morning, some villagers came to him and told that dead body of a person is lying near Tilwaria Village Math. He along with other villagers went to place of occurrence and saw the dead body of a person aged about 30-35 years was lying and it appeared that the said person was crushed by bolder (Big Stone) on his head and blood was oozing from nose also. None of the villagers succeeded to identify the said person, who was suspected to be outsider.