LALIT MOHAN BANRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has been convicted and sentenced to R.I for life and fine of Rs. 5000/- under section 302/34 IPC he was charged along with his brother, namely, Mahendra Banra @ Shankar Banra for committing murder of Gyan Singh Bandiya and R.I for Three years and fine of Rs.1000/- under section 201/34 IPC for causing disappearance of his dead body.

(2.) The informant of this case, namely, Rasai Bandiya is father of the deceased. On the basis of his written report dated 17.05.2008, Muffasil P.S. Case No. 49 of 2008 was registered against the appellant under section 341, 342, 323 and 365 IPC and later on section 302 and 201 IPC were added in F.I.R. In his written report, the informant has stated that on 15.05.2008 his elder son, namely, Gyan Singh Bandiya left home with his friend, namely, Damu Banra for the work of L.I.C at village- Bara Chiru. Since his son did not deposit the L.I.C premium of Rs.20,700/- in the account of Lalit Mohan Banra, he confined him in his house, assaulted him and sent an information through Damu Banra to him for payment of the L.I.C premium amount which was given to his son. The informant says that next day when he had gone to the house of the accused with premium amount he was informed that two friends of his son had freed him and taken him away.

(3.) On 18.05.2008, the dead body of Gyan Singh Bandiya was recovered and post-mortem examination was conducted at about 12.15 p.m on 19.05.2008. According to the doctor, the death was caused due to shock and hemorrhage resulting from the injuries caused to Gyan Singh Bandiya by hard and blunt object.