BINDESHWAR SINGH Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The revision is directed against the judgment of acquittal rendered by the learned Sessions Judge, Koderma in Sessions Trial No. 182 of 1999 dated 9th July, 2007 whereby the accused opposite party Nos. 2 to 6 were acquitted of the charges under Section 302/201/120-B of the Indian Penal Code on the basis of benefit of doubt.

(3.) Prosecution was launched on the fardbeyan of the informant Bindeshwar Singh dated 23rd August, 1998 inter alia alleging that at 10.00 a.m. Langtu Singh, Jitu Singh, Rajesh Singh, Baldeo Yadav, Bhunu Singh, Munshi Yadav and Dhaneshwar Singh came to his residence at Gomoh and took away his elder son Dilip Singh at Babulal Singh's hotel near Mahto Aara under criminal conspiracy. They all ate chicken and drank wine at the distance of 50-60 yards in west side of hotal near bushes. At about 6.00 p.m. Jitu Singh and others assaulted his son Dilip Singh, as a result he died. They threw the dead body near Gomoh Lake - Ranchi-Patna Road. The informant on being informed took his son to Holy Family Hospital where he was declared as already dead.