GUNJA ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The Accused appeals.

(2.) The learned trial judge, finding the appellant guilty, as charged under Section 302 of the Indian Penal Code, sentenced him to undergo imprisonment for life.

(3.) The appellant, Gunja Oraon and deceased Budhuwa Lohra were the residents of village Lawga within the police station limits of Bishunpur, district Gumla. On 29.2.1988 the deceased, Budhuwa Lohara, his wife, Sundar Lohrain, PW-1 and her daughter, Balmani Kumari, PW-2 were in the house. The appellant entered the house with a lathi in his hand and beat the deceased. He later left the house. On the next date i.e. 1.3.1988, PW-1 laid Ext. 3, the Fardbayan, at the police station, which was registered as a crime and investigation was taken up.