- (1.) Co-accused Sanjhala Murmu, who was armed with sharp edged weapon (Chaewani), has been granted bail, on the ground of contradiction in the evidence, in his Criminal Appeal No.868 of 2009 by order dated 04.02.2010.
(2.) The appellant Manoj Murmu was armed with Lathi, according to the prosecution case.
(3.) The injuries on the dead body, which have resulted in death, are injuries of sharp edged weapon.;