MANKI HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Four persons, namely, Ram Chandra Hembram, Manki Hembram, Mukta Hembram and Shankar Hembram were sent up for trial to face the charge under section 302/34 IPC, under section 120B IPC and under section 201/34 IPC.

(2.) The appellants, namely, Manki Hembram and Ram Chandra Hembram have been convicted and sentenced to RI for life under section 302/34 IPC and RI for three years under section 201/34 IPC; no separate sentence under section 120B IPC was passed.

(3.) On the basis of the fardbeyan of Jadu Samad @ Puchu Samad which was recorded on 22.07.2007 at about 9:30 a.m., Sonua P.S. Case No. 40 of 2007 was registered under section 302/ 201/34 IPC against the above-named accused persons. In his fardbeyan, the informant has stated that last evening his son was watching television in the house of Jiten Samad. At that time, Mangal Samad, Lal Babu Samad and Jiten Samad were also with him. At about midnight, Manki Hembram called his son to accompany him for searching his goat and thereafter his son did not come back home. He started search for his son and when he inquired from Manki Hembram he did not give any satisfactory explanation. In the meantime, several villagers had assembled there and they found freshly covered blood marks outside the house of Ram Chandra Hembram. When the villagers pressurized him, Manki Hembram disclosed that last evening on a false pretext of searching goat he called Sukh Ram and killed him.