CHALKU Vs. STATE

JUDGEMENT

(1.) THIS is a prisoner's appeal presented through the Superintendent of Jail against his conviction under Section 302, I.P.C. and the sentence of imprisonment for life.

(2.) THE charge against the appellant was that on 3 -7 -1977 about 3 p.m. the appellant intentionally caused the death of Gula Minz of village Chandiposh under Biramitrapur Police Station in the district of Sundergarh by dealing axe -blows on him.

(3.) F .I.R. Was lodged by P. W. 1 Jaya Minz, a nephew of the deceased at Biramitrapur P.S on the same day at 8.30 p.m. and investigation was taken up. In due course, the appellant was committed to the Court of Session to stand his trial.