- (1.) THE sole appellant Saheb Ram Hansda @ Sabe Ram Hansda having been convicted under Section 302 of the Indian Penal Code for committing murder of Meghrai Hansda and Bhelu Hansda has been sentenced to imprisonment for life.
(2.) THE case of the prosecution is that on 5.12.1988 at about 8 -9 O'clock in the morning, when some verbal altercation took place on account of land dispute in between Meghrai Hansda and his son Bhelu Hansda on one hand and this appellant and Sipahi Hansda, another accused (since absconded) on the other hand, both the deceased, Meghrai Hansda and Bhelu Hansda came to the backyard of the house of Sipahi Hansda where this appellant and Sipahi Hansda, who were having Tangi and Lathi respectively with them, started assaulting them, as a result of which Meghrai Hansad died at the spot whereas Bhelu Hansda sustained severe injuries on his head as a result of which he was removed to hospital for the treatment. Meanwhile, the police on getting information came at the village - Karudih and recorded the Fardbeyan (Ext.1) of the informant Maku Baski (P.W.14) upon which, case was registered against this appellant and Sipahi Hansda and the matter was taken up for investigation.
(3.) THE Investigating Officer (not examined) having found Meghrai Hansda dead sent the dead body for autopsy which was done by Dr. Ajay Kumar Jha (P.W.12) who found the following injuries. (i) Lacerated wound 3" x 1" x 1/2" on left temporal region of the scalp, transversely placed. (ii) Bruise 3" x 2" on the left side of chest over a swelling. (iii) Multiple small bruises and abrasions over back and shoulders. ;