WILLIAM BHENGRA (MUNDA) Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the appellants have challenged the judgment of conviction under section 302/34 IPC and section 201/34 IPC dated 17.03.2007 and the order of sentence of R.I. for life under section 302/34 IPC and R.I. for 7 years for the offence under section 201/34 IPC dated 23.03.2007 in Sessions Trial No. 387 of 2004 passed by the Additional Judicial Commissioner, Fast Track Court, Khunti.

(2.) On 31.08.2003, brother of the informant who had gone to Karra market to accompany his father namely- Piyus Herenj home has gone missing. The informant, namely, Benasius Herenj has given an information on 04.09.2003 to the police stating that on 31.08.2003 he along with his younger brother- Boyash Herenj and his father had gone to the market to arrange their shops; the informant is running a pork shop and his younger brother- Boyash Herenj is managing a shop of small fries. Both the brothers reached home in the evening, however, Boyash Herenj came back to the market to accompany his father home. Their father came home but Boyash Herenj did not return back. The informant has stated that they started search for his younger brother and on 04.09.2003 they found foul smell coming out from a well near Karra Market from where decomposed dead body of his brother was recovered.

(3.) On the basis of the fardbeyan of Benasius Herenj, Karra P.S. Case No. 49 of 2003 was registered against un-known persons.