DHANU PURTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant and learned Additional Public Prosecutor appearing for the State.

(2.) This criminal appeal is directed against the judgment of conviction and order of sentence dated 15.06.2001 passed by learned Addl. Judicial Commissioner, Khunti in S.T. No.120 of 2000, arising out of Murhu P.S. Case No.30 of 1999 (G.R. No.272 of 1999), whereby and where-under, the learned trial court, having found the appellant-Dhanu Purti guilty for committing murder of the deceased-Dumchi Tiru, convicted him under Sec. 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life.

(3.) The case of the prosecution, on the basis of Fardbeyan of the informant-Purgun Tiru, is that on 12.06.1999 at about 11.00 A.M., she along with her elder sister Somari Tiru was sitting at her door and at the same time, the appellant/accused Dhanu Purti, suddenly came with Tangi (Axe) in his hand and inflicted two blows on the head of the informant's mother-Dumchi Tiru as a result of which she fell down and died instantly and when the informant raised alarm then accused/ appellant fled away from there, after throwing the weapon. It is stated that when alarm was raised, villagers arrived there and the accused/appellant was caught on chase.