MADHO MAHTO 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 impugned Judgment of conviction and Order of sentence dated 29.02.2012, passed by the learned Sessions Judge, Simdega, in Sessions Trial No. 149 of 2008, whereby, these appellants have been found guilty and convicted for the offence under sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life with a fine of Rs. 10,000/- each, for the said offence.

(3.) The prosecution case was instituted on the basis of the fardbeyan of the informant Dubraj Mahto, the son of the deceased Temchu Mahto, recorded at the place of occurrence, in village Girda Pahantoli, P.S. - Bano, District- Simdega, on 30.04.2008 at about 7:30 A.M., in the morning, wherein he has stated that on the previous day, i.e. on 29.04.2008, his father Temchu Mahto had gone to the Girda Market, but he did not return back till night. In the morning on 30.04.2008 at about 7:00 A.M., the informant was informed that the dead body of his father was lying near the field, whereupon the informant along with his elder brother went there and found the dead body of his father, with injuries caused by sharp cutting weapon.