GURUCHARAN KODA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad Gupta, learned counsel for the appellant and Mr. Pankaj Kumar, learned P.P.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 21/12/2016 (sentence passed on 22. 12.2016) passed by Sri Manoj Kr. Singh, learned Additional Sessions Judge-I, West Singhbhum at Chaibasa in S.T. No. 96/2010, whereby and whereunder, the appellants have been convicted for the offences punishable under Sec. 302/34 IPC and 201/34 IPC and have been sentenced to undergo imprisonment for life and a fine of Rs.5,000.00 for the offence under Sec. 302/34 IPC and imprisonment for three years and a fine of Rs.1,000.00 for the offence under Sec. 201/34 IPC.

(3.) The prosecution case arises out of the fardbeyan of Jina Ram Koda recorded on 25/2/2010 in which it has been stated that he has one son and three daughters. The son of the informant, namely, Nandlal Koda used to work in Tankura Crusher. On 23. 02.2010, he had come to his house. It has been stated that the son of the informant, on 24/2/2010, had gone to Murgapada at Village Katepada from where he did not return in the night. On 25/2/2010, a boy had come and informed the informant that the dead body of his son is lying in village Gutusai. On such information, the informant had gone and seen the dead body of his son. The informant had come to know that on account of a land dispute, Tangua Sinku, Choy Sinku, Gurucharan Koda and Man Singh Koda had committed the murder of his son.