MANU SOREN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants 1 to 7, who were arrayed as A-1 to A-7 before the Additional Sessions Judge, Pakur, on being tried under Sections 302/34 of the Indian Penal Code and 201 of the Indian Penal Code, were found guilty and sentenced to imprisonment for life under Section 302/34 of the Indian Penal Code. They were acquitted of the offence under Section 201 of the Indian Penal Code.

(2.) The facts, necessary to dispose of the appeal, are briefly stated thus : The deceased, Ramchandra Ghosh was having illicit relationship with two women, which according to the prosecution, infuriated the accused. According to the prosecution, in order to prevent the deceased from continuing his illicit relationship with two women, he was murdered at 7.30 p.m. on 27-4-1983 by the accused.

(3.) On 27-4-1983 at about 7.30 p.m., the deceased Ramchandra Ghosh left his house after informing his son (PW-8) that he is going to the river. PW-8 after taking his meal went to bed thinking his father, Ramchandra Ghosh, will return after irrigating his lands. On the next day, he found that his father had not returned. He went in search of his father and Bhavesh Murma (died pending trial) informed him that he had seen Ramchandra Ghosh lying dead in the field towards west of Bistopur village. PW-8 went to the field and found the dead body of his father and realizing that his father had been murdered, raised alarm. The villagers gathered there. Later, PW-8 went to the police station and gave Ext. 3, the Fardbayan, at 9 a.m. on 28-4-1983. A crime was registered by the police against unknown person and investigation was taken up by police officer, who, during investigation, conducted inquest and sent the dead body for post mortem with his requisition.