CHANDRASHEKHAR, J. - (1.) The sole appellant was put on trial on the charge under section 302 I.P.C. for causing death of Rijhu Manjhi. He has been convicted and sentenced to R.I. for life for the said offence.
(2.) On the basis of a written report given to the police at about 7.45 a.m on 21.07.1998 by Chaitanya Manjhi, brother of the deceased, Jaridih P.S. Case No. 56 of 1998 was lodged against the appellant under section 452/324 and section 307 I.P.C. The injured-Rijhu Manjhi has died on the same day and accordingly the offence under section 302 I.P.C. was added in the report.
(3.) During the trial, the prosecution has examined 8 witnesses; the informant, namely, Chaitanya Manjhi has been examined as P.W. 7. The mother of the deceased, his younger brother and his sisters-in-law, namely, Surdhari Devi-P.W. 1 and Gulabmani Devi-P.W. 6 were also examined during the trial.;