- (1.) THE appellants, three in number, were arrayed as A -1, A -2 and A -3. In the judgment, they will be referred to as A -1, A -2 and A -3, for the sake of convenience.
(2.) THE deceased, Bhondua Oraon, had come to the village Anandih to take his two sisters, PWs -2 and 3 from their in -laws house to his home. They were not in the house. The deceased waited for them. As they did not come, the deceased became impatient. He left the house in search of his sisters, who had gone to a pond to take bath. On the way, the appellants were seen sitting and taking drinks. They asked the deceased to stop. The deceased did not care to stop and proceeded. The accused appellant Nos. 1 to 3 thereafter inflicted injuries on the deceased with Farsa. The deceased fell down there. PW -8, Bharat Oraon, who was at the spot at that time, saw the occurrence. PW -8 thereafter left the village to meet his father. In the meantime, PW -7, Jagarnath Sao, Dalpati of Padampur village Paqnchayat, was informed by Village Mukhiya that an occurrence had taken place in the village. No details were given to PW -7 by the Mukhiya. PW -7 went to the village and questioned the witnesses, who could not give any information and he later found the dead body of Bhondua Oraon with injuries. He went to the police station and gave Ext. 1, the Fardbayan, which was registered as a crime against unknown persons and investigation was taken up. After the investigation was taken up, Ext. 2, the Inquest report was prepared, during which witnesses were examined and the body was sent to the hospital by the Investigating Officer with a requisition, requesting the doctor to conduct the autopsy.
(3.) ON receipt of the dead body and the requisition, PW -9, Dr. Narendra Kumar Civil Assistant Surgeon attached to Saraikela Government Hospital conducted autopsy on the dead body. He found the following five injuries on the person of the deceased: 1. Incised wound 7" 1" 2" cutting left pinna, skull bone and facial bone upto angle of left eye. 2. 7" 4" 4" deep incised wound in back of neck cutting vertebral column and major vessels. 3. 2" 1 " 6" deep having tear in place at left: chest in between clavicle and first rib was upward to downward and was left to right side damaging chest wall and left lung. 4. 3" " 1 "deep incised wound over left: shoulderjoint 5. 2" " 1 "deep over right side chest (back) The doctor issued Ext. 4, the post mortem certificate, opining that death was on account of excessive haemorrhage and shock and death would have occurred prior to 48 hours of post mortem examination. He has also opined that Injury Nos. 1, 2 and 4 could have been caused by sharp cutting weapon and Injury Nos. 3 and 4 could have been caused by an arrow. 4. After the completion of investigation, final report was filed. The appellants denied all the incriminating circumstances, when they were questioned under Section 313 of the Code of Criminal Procedure.;