(1.) These Cr. Appeals have been directed against the judgment of conviction and order of sentence dated 29th March, 2004 passed by the Addl. Judicial Commissioner, F.T.C. -IX, Ranchi in connection with Sessions Trial No.08/2001, corresponding to G.R.No.85/2000 arising out of Silli P.S. Case No.07/2000 whereby the appellants have been held guilty for the offence punishable under Section 302/34 & 201 of the Indian Penal Code and sentenced to undergo R.I. for life under Section 302/34 of the Indian Penal Code, R.I. for 7 years under section 201 of the Indian Penal Code and both the sentences so passed shall run concurrently.
(2.) The prosecution case in brief is that the informant happens to be the father of the deceased -Niyati Mandal. He had given his fardbayan on 14.01.2000 disclosing the fact that his daughter Niyati Mandal was married with appellant - Patiram Mandal and she has been blessed with a female child. The marriage between Niyati Mandal and appellant -Patiram Mandal was solemnized about 7 -8 years prior to the date of occurrence. Gopal Mandal informed that Niyati Mandal and her daughter have been killed by the appellants and after killing them, they have thrown the dead body into the well of Vijan Singh Munda. It was further disclosed that again dead bodies of Niyati and her daughter were taken out from the well and it were cremated at a place near Suwarn Rekha river bank. Fardbayan of Ghasiram Mandal was recorded on 14.01.2000 at 14:20 hours and a case being Ranchi (Sadar) Silli P.S. Case No. 07/2000 under Sections 302/201/34 of the Indian Penal Code was registered against all the appellants. The date of occurrence assigned by the informant is 01.01.2000. The second date of occurrence on which date the dead bodies were cremated was 04.01.2000. The investigation was carried out and all the four appellants were charge -sheeted, accordingly cognizance was taken and the case was committed to the court of sessions and registered as S.T.No.08/2001. Charges against the appellants under Sections 302/201/34 of the Indian Penal Code were framed and the charges so framed were explained to which they pleaded not guilty and claimed to be tried.
(3.) The prosecution in order to substantiate the charges examined altogether 09 witnesses and the learned Addl. Judicial Commissioner placing reliance on the evidence available on record held the appellants guilty for the offence punishable under Sections 302/34 & 201 of the Indian Penal Code and sentenced them as indicated above.