BIJAY BANDIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction and order of sentence passed by learned 3rd Additional Sessions Judge, Chaibasa dated 8.5.2003 in Sessions Trial No. 236 of 2001, whereby the present Appellant is punished for the offences punishable under Section 302 to be read with Section 34 of the Indian Penal Code for life imprisonment and also he is punished under Section 201 of the Indian Penal Code to undergo rigorous imprisonment for five years. Both the sentences have been directed to run concurrently.

(2.) If the case of the prosecution is unfolded, the same is as under:

(3.) Looking to the evidences on record, it appears that the original accused No. 1 namely Sao Gagrai @ Sahu Gagrai was suspected by the villagers. A panchayati was called by Munda of village Ghoradubha (P.W. 1) and in panchayati, Sao Gagrai @ Sahu Gagrai (original accused No. 1) has confessed the offence and he has given the name of Bijay Bandia-present Appellant.