BABUN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Six persons were named as accused by Daleshwar Sao in his fardbeyan which was recorded on 25th February, 1991, on the basis of which a First Information Report vide Barkatha P.S. Case No.30 of 1991 was registered against the appellants, namely, Babun Singh, Baleshwar Singh, Nuneshwar Nayak, Laxman Sao, Bhola Sao and Tejo Sao for murder of Mosomat Mundrika, wife of the informant's brother.

(2.) The appellants have faced the trial on the charge under Section 302/34 IPC and they have been sentenced to undergo R.I. for life. The appellant, namely, Babun Singh has also been sentenced to fine of Rs.10000/- and the other convicts to fine of Rs.5000/- each. In default of payment of fine, the appellants are sentenced to further imprisonment of S.I. for one year.

(3.) During the trial, the prosecution has examined seven witnesses and on behalf of the accused persons, the village Sarpanch has been examined as DW.1.