PANKAJ MANDAL, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These three criminal appeals; Cr. Appeal (DB) No. 778 of 2013 by Pankaj Mandal, Cr. Appeal (DB) No. 316 of 2017 by Sudhir Mandal and Cr. Appeal (DB) No. 638 of 2011 by Anant Mandal and Ishwar Mandal, have been filed by the appellants challenging the judgment of conviction dated 02.12.2011 and the order of sentence of RI for life and fine of Rs. 5000/- each under section 302/34 IPC dated 05.12.2011 passed against them by the learned 1st Additional District & Sessions Judge, Godda in Sessions Case No. 211 of 2008/ S.T. No. 15 of 2011.

(2.) The informant of this case, namely, Manohar Prasad Mandal is father of the deceased, namely, Santosh Kumar Mandal. On the basis of his fardbeyan, Poraiyahat P.S. Case No. 116 of 2008 was registered on 30.06.2008 under section 302/34 IPC.

(3.) During the trial, the prosecution has examined 14 witnesses and the accused persons have laid evidence in their defence through Farukh Ansari DW-1. The informant has been examined as PW-13, his son Mithlesh Kumar Mandal is PW-1, his wife Punam Devi is PW-6 and his daughter-in-law Bineeta Devi is PW-7.