DUBRAJ MIRDHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellants has been convicted under Section 302 of the Indian Penal Code, on the charge of committing the murder of Nandi Mirdha, his uncle, and sentenced to rigorous imprisonment for life and to pay a fine of Rs. 1,000 and, in default of payment of fine, to undergo rigorous imprisonment for three months by the impugned judgment and orders dated 14.2.1991 in ST No. 255 of 1990, passed by the then Additional Judicial Commissioner, Ranchi.

(2.) Briefly put, the prosecution case, as made out in the fardbeyan (Exhibit 2) of Badhana Mirdha, the brother of the deceased, recorded by the Police Officer of Nagri outpost on 3.12.1989 at 7 p.m. at village Upardaha within the Police Station Ratu, district Ranchi, is as under:

(3.) The main defence is of innocence and false implication.