BIRSA KHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 of the Indian Penal Code for committing murder of Dashu Kharia and under section 201 of the Indian Penal Code for causing disappearance of dead body of Dashu Kharia.

(2.) In Sessions Trial No. 64 of 2008, the appellant has been convicted and sentenced to R.I for life with fine of Rs.10,000/- under section 302 of the Indian Penal Code.

(3.) During the trial, the prosecution has examined eleven witnesses; the informant, namely, Dashmi Kumari, who is sister of the deceased, has been examined as P.W.3.