SAPAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellants are before this Court in appeal against the judgment of conviction and sentence under Sec. 323, 342, 324, 307 and 302/34 of the IPC.

(2.) As per the fardbeyan, there was a land dispute between the informant party and the accused persons. Appellants were insisting to construct a house on a piece of land which was opposed by the informant party. It is said that when the informant, his sons Ranjeet Kumar Gupta (deceased), Pradeep Kumar Gupta and mother Radhika Devi went to oppose the construction, it led to a hot exchange and altercation, in which Ranjeet was caught hold by Rakesh Kumar Gupta and Sudhish Kumar Gupta caught and stabbed him with knife resulting in his death. When the informant and his son Pradeep rushed to his rescue, he was also assaulted with knife as a result, Pradeep sustained injuries. His mother Radhiya Devi was assaulted with rod by Parmeshwar Ram. On hulla, when people gathered there, accused persons fled away.

(3.) On the basis of the fardbeyan, Pirtand P.S. Case No.8/99 was registered under Ss. 342, 323, 324, 307, 302/34 of the IPC against Parmeshwar Ram, Sudhis Kumar and these appellants. After investigation, police found the case true and submitted charge sheet and the accused persons were put on trial Under Sec. 323, 342, 324, 307, 302/34 of the IPC.