SOMA BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pramod Kumar, learned for the appellants and Ms. Vandana Bharti learned A.P.P. appearing for the State.

(2.) This appeal is directed against the judgment dtd. 25/1/2003 and order of sentence dtd. 27/1/2003 passed by Sessions Judge, West Singhbhum at Chaibasa in Sessions Trial No. 64 of 1999 whereby and whereunder the appellants have been sentenced to undergo imprisonment for life for the offence under Ss. 302/34 of the Indian Penal Code, R.I. for two years for the offences under Ss. 324/34 of Indian Penal Code and R.I. for two years for the offence under Sec. 452 of the Indian Penal Code.

(3.) The allegation made in the first information report is to the effect that from last Tuesday, the informant was at his in-laws place at village Jilingutu P.S. Goel Kera. It has been alleged that on Sunday morning his uncle Renda Burh informed that his father has been murdered by means of sharp cutting weapon and his mother has also been injured, who was in an unconscious stage. When the informant came back to his house, his sister-Sukumaro informed him that some unknown persons had committed the murder of her father and injured her mother. The reason for the occurrence as disclosed in the first information report is to the effect that one month prior to the incident, daughter-in-law of the appellant No.1 had fallen ill and insinuations were cast upon the parents of the informant of practicing witchcraft with a threat that if daughter-inlaw of the appellant No. 1 does not recover, they will face dire consequences. Suspicion has been cast that appellant No.1 with his accompanies had committed murder of the father of the informant.