DHIREN SARDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appellants are aggrieved by the Judgment of conviction dated 5th of July, 2008 and Order of sentence dated 9 th of July, 2008, passed by the learned Additional Sessions Judge, F.T.C.-II, Jamshedpur, in Sessions Trial No. 32 of 2008, whereby both the appellants have been found guilty and convicted for the offence under Section 302 of the Indian Penal Code. Upon hearing on the point of sentence, both the appellants have been sentenced to undergo imprisonment for life and fine of Rs. 5000/- each, for the said offence.

(3.) The prosecution case was instituted on the basis of fardbeyan of the informant Mora Hembrom @ Govind Hembrom, the uncle of the deceased Raj Kishore Hembrom, recorded at his house on Wednesday, on 21.11.2007. He has stated that his nephew Raj Kishore Hembrom, who was a dumper driver and a good cricket player, used to stay in his house, with the widowed sister of the informant. It is stated in the fardbeyan that the accused used to work with his widowed sister at Railway Mal-godown as labourer.