Lalu Yadav Vs State Of Jharkhand
.... said incident is that the accused persons wanted to kill them because the appellants were also accused in murder case of the informant's son and they wanted to committed the murder of the informant and other persons due to enmity. On the basis of the aforesaid statement, the FIR being Bishn ...
Jharkhand High Court
Ratanlal Tamsoy Vs State Of Jharkhand
.... the village on the same evening. 6. Learned A.P.P. has defended the judgment of conviction and sentence. 7. Deceased died a homicidal death is amply borne out by the Post Mortem Examination Report, in which the following ante mortem injuries were found: - I. Lacerated wound over oc ...
Jharkhand High Court
Hari Singh Vs State Of Jharkhand
.... is family members. In his cross-examination, he has further added that he gave this information to Lal Mohan Munda (informant) and his brother Chhotan Munda at their residence. The Investigating Office has also not been examined and therefore, place of occurrence could not be established by the p ...
Jharkhand High Court
Ramdas Nayak Vs State Of Jharkhand
.... 9 at 14:30 hours he received information that one person had been killed in Chando-Khurd. He reached the place of occurrence alongwith ASI D.P. Yadav and one section BMP force. At 15:00 hours he recorded fardbeyan of the informant Sakuntala Devi. After being read over and explained, the informant ...
Jharkhand High Court
Ramdhan Lohra Vs State Of Jharkhand
.... at the informant had gone to the village and raised alarm and stated that it is these two appellants who have committed the murder. This witness also stated that the murder had taken place near the banyan tree which fact is corroborated from the statement of this informant. From his evidence, it ...
Jharkhand High Court
Deepak Prasad Gupta Vs State Of Jharkhand
.... d minor daughter were present and from the side of the accused, both the appellants and their son were present. Testimony of P.W. 8 is corroborated by the medical evidence. Her testimony rules out any other witness either from the side of prosecution or the defence to have seen the occurrence. In ...
Jharkhand High Court
Surendar Sardar @ Surender Sardar @ Hablu son of Gobardhan Sardar Vs State Of Jharkhand
.... enmity of the victim with the appellant and there is nothing on record to remotely suggest that the prosecutrix had any motive to falsely implicate the appellant. These are relevant factors in appreciation of evidence. 10. Victim aged 8-9 years has been examined as P.W.1 wherein she has dep ...
Jharkhand High Court
Deep Mala @ Madam Mala @ Deepmala Kumari, Vs State Of Jharkhand
.... ation is made on 4.8.2019 and the complaint case has been filed on 20.8.2019. He submits that there is allegation with regard to the alleged occurrence dated 4.8.2019 and only allegation is made against the appellant with regard to occurrence of 31.7.2019 and thereafter on 20.8.2019 the case is f ...
Jharkhand High Court
Sandip Kumar @ Sandeep Kumar Nag Vs State Of Jharkhand
.... ant and the respondent no.2 will solemnize marriage. 4. The learned State counsel submits that the case has been made out. 5. Learned counsel for the respondent no.2 submits that compromise is there and both the parties are ready to solemnize the marriage and they are major. He submits ...
Jharkhand High Court
Anandi Prasad Singh Vs State Of Jharkhand through Central Bureau of Investigation
.... dipped into glass of water wherein right hand turned pink however colour of glass of water as well his left hand did not change. From the deposition of these two witnesses, it appears that either the appellant never touched the money or he took the money in his hands; both the possibility ...
Jharkhand High Court
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