PURAS SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both These Appeals, Arising Out Of The Common Impugned Judgment, were heard together and are being disposed of by this common judgment.

(2.) Both These Appeals Are Directed Against The Judgment Of Conviction and and order of sentence dated 27.07.2005 and 29.07.2005 respectively, passed in Sessions Trial No. 152 of 2004, arising out of Karra P.S. Case No. 43 of 2003 (G.R. No. 362/03), whereby all the appellants, having been found guilty for committing offence under Sections 302/34 of the Indian Penal Code, have been convicted and thereby, they were sentenced to undergo imprisonment for life.

(3.) The Case Of The Prosecution, As Per The Informant Somani Devi (Pw 10), is that on 03.08.2003 at about 18.30 hours she, alongwith her husband (deceased) was standing in front of her house when the accused persons namely, Domna Sahu armed with Balua, Basu Sahu armed with Balua, Puras Sahu armed with Sword and Andud @ Anirudh Sahu armed with Sword, came there and attacked her husband. The informant tried to save her husband but she was also assaulted by them and she was dashed as a result of which she fell down and her hearing aid dropped from her ear due to which she could not hear anything. All the four accused persons assaulted her husband with their respective weapons, resulting into his death. The informant raised alarm. On hearing her alarm, Yugeshwar Sahu (PW1), Fulchandra Sahu (PW2) reached at the place of occurrence. The informant could not narrate the reasons as to why this occurrence has taken place.