MOHD. ABU JARSA @ AFZAL SHAH @ RAMJANE Vs. STATE

JUDGEMENT

(1.) Appellant Mohd. Abu Jarsa, by the impugned judgment, has been convicted under Section 302 of the Indian Penal Code, 1860 (IPC) for murder of Mohd. Tabrej, in the night intervening 13 th /14 th December, 2009. He has been sentenced to life imprisonment and fine of Rs.5,000/- or in default of payment of fine, to further undergo rigorous imprisonment for one month.

(2.) Nadeem, who appeared as PW-4, stated that, on 14 th December, 2009, he had made a call at No. 100, on seeing a body leaning from a rickshaw parked on the footpath of Mata Sundri Road. There were visible injuries on the head and forehead of the body. Blood had oozed out from the person and also dispersed over the footpath. Homicidal death of the deceased, Mohd. Tabrej, is confirmed by Dr. Ankita Dey (PW-9), who had conducted the post mortem of the dead body on 15 th December, 2009. According to the Post Mortem Report (Ex. PW-9/A), the body had ten external injuries. Upon internal examination of the scalp area, effusion of blood was seen over left side of the scalp layer.

(3.) Thus, homicidal death of Mohd. Tabrej is established and proved.