KARMA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction dtd. 24/5/2023 and order of sentence dtd. 26/5/2023, passed by learned Additional Sessions Judge (Fast Track Court-I), Gumla against the appellants under Sec. 302/34 and 201/34 of the IPC.

(2.) Informant is the son of the deceased. As per the FIR, on 5/9/1991 at 6:00 p.m. the informant returned home after grazing cattle, when he was informed by his mother Dahri Oraon and sister Sundar Kumari that appellants along with four-five others had assaulted his father (Sakra Oraon) and took him towards west in Baskura Forest. When he went in search of his father, he met with the father of the appellants namely Bandhan Lohra and came to know that his father had been done to death in the jungle area. Chhotan met him in the jungle area where he abused him and threatened him. Despite frantic search, the dead body could not be found. Genesis of the offence has been stated to be land dispute for which his father had been killed in a preplanned manner.

(3.) FIR being Gumla P.S. Case No. 178 of 1991 was registered against four accused persons including appellants under Ss. 364/34 of the IPC. Later on, Sec. 302/201 of the IPC was added. After investigation, Police submitted charge-sheet against the four accused persons and they were put on trial. The learned trial Court had acquitted two accused persons and convicted these appellants.