SRI RAM ANGARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Two persons, namely, Sri Ram Angaria and Paikerai Kuntia were named by Gardi Kuntia, the informant, as the accused persons who have committed murder of his parents, namely, Dubraj Kuntia and Smt. Maniful Kuntia. Both the accused persons have been convicted for the offences under section 302/34 IPC and under section 201/34 IPC. They have also been convicted under section 4 of the Prevention of Witch (Daain) Practices Act.

(2.) In Criminal Appeal (D.B.) No. 415 of 2013 the convict, namely, Sri Ram Angaria is the appellant and in Criminal Appeal (D.B.) No. 946 of 2013 the convict, namely, Paikerai Kuntia is the appellant.

(3.) Both these criminal appeals arise from a common judgment dated 16.05.2013 in S.T. Case No.104 of 2008 and, therefore, these have been heard together and disposed of by a common judgment.