DADU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Dubey, learned counsel for the appellant and Mr. Arun Kumar Pandey, learned A.P.P. for the State.

(2.) This appeal is directed against the judgment of conviction dtd. 26/7/2014 and order of sentence dtd. 4/8/2014 passed by Sri Om Prakash Singh, learned Addl. Sessions Judge-1, Khunti, in Sessions Case No. 571 of 2008, whereby and whereunder the appellant has been convicted for the offence under Sec. 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life.

(3.) The informant- Sukhnath Munda had instituted a first information report on the allegation that on the date of occurrence, he was sitting in the village road and his son Soma Munda (deceased), was involved in small talk with Khudia Pahan, Konta Pahan and Sagoo Munda, when at about 5.00 P.M., the accused in an intoxicated state with a Farsa, came and asked his son as to what they were doing. Soma Munda replied that they were just gossiping at which the accused assaulted him with a Farsa and when his son tried to flee away, he was chased and was assaulted from the back. The son of the informant in an injured condition entered into the house whereas the other persons fled away. When the informant entered into the house, he found large quantity of blood coming out from the belly of his son. He could not take his son to the doctor because the accused was roaming in the village with the Farsa and no one were coming out from the house out of fear. After some time, his son died.