JAMUNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the appellants have faced trial in S.Tr. No.414 of 1996 for causing death of Parwati Devi in furtherance of common object of all - for the offence under section 302/149 IPC.

(2.) They have been convicted for the offence under section 147 and 302/149 IPC and under section 27 of the Arms Act. They have challenged the judgment of conviction dated 02.07.2001 and the order of sentence of R.I for life dated 03.07.2001 passed by the 3rd Additional Sessions Judge, Palamau at Daltonganj in S.Tr. No. 414 of 1996.

(3.) Three persons namely, Jamuna Singh, Niladhar Singh and Deoraj Singh were named as accused by the informant-Gobind Sao in his fardbeyan which was recorded at about 11.30 p.m on 23.05.1995. He has stated that two other unknown persons have also participated in the occurrence. After the investigation, charge-sheet was submitted against Jamuna Singh, Niladhar Singh and Deoraj Singh, however, the accused-Deoraj Singh absconded and his trial was split-up. During the trial, the prosecution has examined altogether 11 witnesses; the informant has been examined as P.W.4 and his daughter namely, Lalita Kumari and sons namely, Sanjay Sah, Dayanidhi Prasad and Jawahar Prasad have been projected as eye-witness. Dr. Surender Kumar Singh, who has conducted autopsy, has found the following injuries on the body of the victim lady: