- (1.) The appellants, three in number, were arrayed as A-1 to A-3 respectively before the 7th Additional Sessions Judge, Dumka. On being tried under Section 302 read with Section 34 of the IPC, they were found guilty and each one of them was sentenced to imprisonment for life. They were also found guilty under Section 323 read with Section 34 of the IPC for which each of them was sentenced to suffer three months' R.I.
(2.) The allegation against the appellants in the above charge is that they, in furtherance of common intention of each of them, committed the murder of Babulal Marandi (D-1) and Chandrai Marandi (D-2) and during the course of same transaction, they also caused simple injuries to PW 7 Sumi Soren and PW 9 Somat Murmu.
(3.) Babulal Marandl (D-1) is the husband of PW 9 Somat Marandi. Chandrai Marandi (D-2) is the elder brother of Babulal Marandi (D-1). P.W.7 Sumi Soren is the mother of the 1st appellant Parbati Marandi. The 2nd appellant Chunda Kisku is the husband of the 1st appellant and the 3rd appellant Munshi Kisku is the son of appellants 1 and 2.;