Virender Singh, C.J. - (1.) BOTH the appeals on board are filed by the same three accused, namely, Matal Murmu, Dabru Murmu and Raiman Hembram, one of the appeal [Criminal Appeal No. 435 of 2000(P)] filed through jail and registered subsequently.
(2.) ACCUSED -Raiman Hembram is stated to be in custody for the last about 15 years, whereas his two co -convicts, namely, Matal Murmu and Dabru Murmu are on bail as their substantive sentence was suspended by the Court on 9th August, 2000. Considering the incarceration period of accused -Raiman Hembram, priority has been given to the present case. Vide impugned judgment of learned Additional Sessions Judge, Pakur dated 20th of June, 2000 all the three appellants (for short, hereinafter, to be referred to as 'accused') stand convicted under Section 302/34 IPC and sentenced to undergo rigorous imprisonment for life for allegedly committing the murder of one Chote Murmu on 18.06.1999 at around 06.30 p.m. in the field of one Murgadanga falling within jurisdiction of police station Mahespur.
(3.) THE first information was lodged on 19th June, 1999 at about 10.30 a.m. by PW Mangal Murmu, the real brother of the deceased and accused Nos. 1 and 2 -Matal Murmu and Dabru Murmu. Accused -Raiman Hembram is son -in -law of the accused -Matal Murmu. In this way, it is one family only.;