- (1.) By Court Both these appeals arise out of the judgment dated 13th December, 2002 passed by Shri Harikesh Chand, Additional District and Sessions Judge, F.T.C. No.-II, Civil Court, Gumla in S.T.No.275 of 2001 convicting the appellants under 4and sentencing them to undergo R.I. for life.
(2.) The prosecution case in short is that the informant (P.W.-10) lodged Fard Bayan that his younger brother (deceased) was going with Jagarnath Singh (P.W. 6) and on the way appellant Krishna Singh was standing with 'Lathi'. Appellant Hira Singh assaulted him with wooden plank and the appellant Devendra Singh @ Debi Singh rushed to his house and brought 'Bhujali' and assaulted the deceased by 'Bhujali' and killed the brother of the informant with common intention, due to dispute between them over payment of money against 'Indira Awash' of P.W. 8 Lede Lohra (declared hostile).
(3.) Mr. A.K.Kashyap, Senior Counsel appearing in both the appeals assailed the impugned order and judgment on various grounds whereas Amaresh Kumar, A.P.P. supported the impugned judgment.;