CHITPAL MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgement dated 17/05/2008 passed by the learned Sessions Judge, Jorhat in Sessions Case No. 96(JJ)2005 convicting the accused appellant under Section 302 IPC and sentencing him to undergo imprisonment for life with fine of Rs. 5,000/- and in default RI for 3 (three) months.

(2.) The prosecution case is that one Dawood Munda and his wife Samari Munda were issueless and accordingly the accused appellant, the son of his brother-in-law was kept in their house as adopted son.

(3.) The impugned judgement of conviction is on the basis of the circumstantial evidence as there is no eye witness to the occurrence.