TURAM SUNDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been filed against the conviction and sentence of life imprisonment by the 1st Additional Sessions Judge at Chaibasa in Sessions Trial No. 64 of 1996 by judgment dated 22.1.2000.

(2.) The sole accused (Appellant) was put up for trial for offences under Sections 302/307/324 I.P.C. for having committing the murder of one Keshri Sundi and another Kaptan Sirka and injuring another person called Ramai Sundi.

(3.) The learned Sessions Judge found the accused-Appellant guilty of the offences under Section 302 of the Indian Penal Code and held him to be not guilty under Section 307 of the Indian Penal Code. The accused was consequently acquitted under Section 307 I.P.C.