RIDHO SABAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Bakshi Bibha, learned counsel appearing for the appellants and Mr. V.K. Vashistha, learned A.P.P.

(2.) This appeal is directed against the Judgment of conviction and order of sentence dtd. 27/7/2013, passed by Shri Barun Kumar Mishra, in connection with Sessions Trial Case No. 102 of 2009, arising out of Dumaria P.S. Case No.23 of 2008, corresponding to G.R. Case No.333 of 2008, whereby and wherein, the learned District and Sessions Judge-I, Ghatsila, held the appellants, namely Ridho Sabar and Budhiya Sabar, guilty of the offence under Sec. 302 of the Indian Penal Code, for committing murder of the deceased Rengo Sabar and thereby, sentenced them to undergo imprisonment for life alongwith a fine of Rs.2,000.00 and in default of payment of fine, the appellants were further directed to undergo rigorous imprisonment for the period of six months.

(3.) The prosecution case was instituted on the basis of fardbeyan of the informant, Chandra Sabar, alleging therein that on 16/8/2008 at about 08:00 P.M. he came to know that his father Rengo Sabar was murdered by the appellants namely, Ridho Sabar and Budhiya Sabar. When the informant went to the place of occurrence, he saw the dead body of his father. There were injuries on his head and other parts of the body.