- (1.) BY Court. - Heard the learned counsel for the appellants and counsel for the State.
(2.) THIS appeal is directed against the judgment of conviction and sentence dated 5th September, 2001, passed by Shri R.N. Verma, Addl. Judicial Commissioner -cum -Special Judge -I, C.B.I. (A.H.D.), Ranchi in Sessions Trial No. 336 of 1987 by which judgment the learned Additional Judicial Commissioner -cum -Special Judge -I, C.B.1. (A.H.D.), Ranchi found guilty all the appellants under Sections 147, 304 (1) 1st part and 149 of the Indian Penal Code and the appellant no. 4 Mohan Singh @ Lal Mohan Nath Shahdeo has been sentenced to undergo R.I. for seven years under Section 304(1) of the Indian Penal Code and other appellants have been sentenced to undergo R.I. for five years under Section 304(1) of the Indian Penal Code and further all the appellants sentenced to undergo R.I. for one year under Section 147 of the Indian Penal Code. However, Trial Court offered all both the sentences will run concurrently. The prosecution case was started on the basis of fardbeyan given by the injured deceased Lal Narain Nath Shahdeo on 12.4.1986 at 12:30 in the afternoon stating therein that on the same day at 11 :00 A.M. when he was going to Bero Bazar, he saw that in his raiyati tank in the village accused Lal Chhabindra Nath Shahdeo, Lal Meghu Nath Shahdeo, Narain Singh are catching fish and are also polluting the water, so that the same cannot remain good for drinking for animals. As such he went to the tank and asked them not to do so, whereupon Lal Chhabindra Nath Shahdeo with lathi, Lal Meghu Nath Shadeo and Narain Singh with lathi started assaulting him and at that time east south of the tank from bagicha, Lal Agan Nath Shahdeo, Lal Banshi Nath Shahdeo both son of Bhuvneshwar Nath Shahdeo. Lal Mohan Nath Shahdeo son of late Charka Nath Shahdeo also started pelting stone upon him. Hearing hulla, his brother Tirath Nath Shahdeo came there but he was assaulted by stones that the accused persons caused injury whereupon accused Mohan Singh gave Barcha blows on his arm causing injury on his left arm. On the basis of said fardbeyan police submitted charge -sheet under Sections 147, 323, 324, 379 of the Indian Penal Code. Subsequently after 23 days the informant Lal Narain Shahdeo died at R.M.C.H. So Section 302 was added and finally after investigation police submitted charge -sheet under Sections 147, 149, 323, 324, 307, 379, 302 of the Indian Penal Code against all the seven accused persons.
(3.) THE learned Judicial Magistrate after taking cognizance of the case committed the case to the court of sessions and the case was tried by Shri R.N. Verma, Additional Judicial Commissioner -cum -Special Judge -I, C.B.1: (A.H.D.), Ranchi. After framing of the charge one accused Sanjay Kumar absconded and his case was split up on 1.5.2000 and rest of the six accused persons were tried and after examination of the witnesses they were convicted.;