TEJO DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shree Nivas Roy, learned counsel for the appellant as well as Mr. Pankaj Kumar Mishra, learned A.P.P. for the State.

(2.) The instant appeal is directed against the judgment of conviction and order of sentence dtd. 3/2/2003 passed by learned Additional District & Sessions Judge, Ist Fast Track Court, Giridih in Sessions Trial No. 384 of 2001, whereby and whereunder, the appellant has been held guilty and convicted for the offence under Ss. 302/34 of the I.P.C. and sentenced to undergo rigorous imprisonment for life.

(3.) The factual matrix giving rise to this appeal is that on 17/8/2001, the village Chaukidar Moni Turi was returning back after discharging his duties then he came to know that a widow lady has been murdered in Das Tola Handadih. The informant went to the said village and enquired into the matter and came to know that Jharkhandi Das, Tejo Das, Bhuneshwar Das and Karu Das had committed murder of Most. Chandri Devi with intention to grab house and other properties because she had only three daughter and all the daughters were married and residing at their respective matrimonial home. All the four accused persons were not found present in their respective house.