NATA SINKU Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal at the behest of the sole appellant Nata Sinku is directed against the judgment and orders dt. 19th August, 1991, in ST No. 500 of 1989 passed by the then 2nd Additional Sessions Judge, Singhbhum (West) at Chaibasa, whereby he has been convicted under Section 302 of the Indian Penal Code, 1860 on the charge of committing the murder of Sankati Kui and sentenced to undergo rigorous imprisonment for life.

(2.) Briefly, the prosecution case, as made out in the first information report (Exhibit 1) is as under:

(3.) The case was, ultimately, committed to the Court of Sessions by order dated 7.9.1989 passed by the then Chief Judicial Magistrate, Singhbhum (West) at Chaibasa.