LAXMAN DORAIBURU @ LAXMAN DERAIBURU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have heard Mr. Gautam Kumar, learned counsel for the appellant and Learned Spl.P.P. for the State.

(2.) The instant criminal appeal is directed against the judgment dtd. 21/3/2023, passed in S.T. No. 188 of 2021, by the learned Sessions Judge, West Singhbhum at Chaibasa, whereby and whereunder, the appellant has been held guilty for the offence under Sec. 302 of the IPC and sentenced to undergo imprisonment for life along with a fine of Rs.10,000.00 with default stipulation.

(3.) Factual matrix giving rise to this appeal is that on 9/5/2021, at about 08:00PM, informant's husband Ankura Doraiburu went to participate in marriage ceremony along with his younger brother namely Laxman Doraiburu (present appellant). It is alleged that while returning from the marriage party, both brother started quarrelling with each other on the question of sale of their Ox and reached near the courtyard of their house. Meanwhile, Laxman Doraiburu whipped out a knife and with intention to kill his brother stabbed from the backside of the body, due to which, Ankura Doraiburu sustained severe injuries and brought to CHC, Jagannathpur for treatment but died in the way to Hospital.