HADI RAM SINGH SARDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant Hadi Ram Singh Sardar has challenged the judgment of conviction and order of sentence dated 18.05.1999 passed by Additional Sessions Judge, Seraikella in Sessions Trial No. 398 of 1994 whereby and whereunder he has been convicted for the offence under Section 302 of the I.P.C. and sentenced to undergo imprisonment for life.

(2.) Briefly stated the case of the prosecution is that on 24.02.1992 at about 11:00 a.m., the informant Hablu Murmu (P.W.-4) and his elder brother Sona Ram Murmu alias Bedgu (deceased) were going to village Gotultand on a bullock cart for bringing soil. It is further stated that when the bullock cart reached in front of the house of appellant, Hadi Ram Singh Sardar (appellant) suddenly came out of his house and gave 5-6 farsa blow on the deceased due to that deceased received injuries and died on the spot. It is further stated that on query made by informant, appellant disclosed that the deceased had illicit relation with his wife and because of that the appellant killed him.

(3.) On the basis of aforesaid information the police instituted Chandil P.S. Case No. 24 of 1994 dated 24.02.1994 under Section 302 of the I.P.C. and took up investigation. After completing the investigation, police submitted charge-sheet against the appellant under Section 302 of the I.P.C. Cognizance of the offence under Section 302 was taken and the case was committed to the Court of Sessions. Learned Court below framed the charge and explained to the accused, to which he pleaded not guilty and claimed to be tried.