GOINDA ORAON, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge of committing murder of Chiro Munda. In S.T. No.570 of 1994, he has been convicted and sentenced to R.I for life under section 302 of the Indian Penal Code.

(2.) Mangra Munda is the informant in this case. He is father-in-law of Chiro Munda, the deceased. On the basis of his fardbeyan which was recorded on 13.04.1994 at about 21.30 hrs., Lapung P.S. Case No.11 of 1994 was registered against Goinda Oraon, Sukra Oraon, Paraiya Oraon, Jitu Oraon, Budhu Oraon and Litua Oraon under section 147, 148, 323 and 307 IPC and subsequently, on the death of Chiro Munda section 302 IPC was added. After the investigation, a charge-sheet was submitted against them.

(3.) During the trial, the prosecution has examined 8 witnesses; the informant is P.W.8.