SANOJ KUMAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the charge under sections 302 and 376 of the Indian Penal Code in Sessions Trial Case No.84 of 2009. He has been convicted and sentenced to undergo R.I for life and fine of Rs.20,000/- under section 302 of the Indian Penal Code.

(2.) The learned Additional Judicial Commissioner, Fast Track Court-VI, Ranchi has held that the charge under section 376 of the Indian Penal Code is not proved.

(3.) On the basis of the fard-beyan of Girdhari Sahu which was recorded on 28.06.2008 at about 8:15 a.m, Burmu P.S Case No.30 of 2008 has been registered against unknown. After the investigation a charge-sheet was submitted against the appellant and he has faced the trial on the charge of committing rape and murder of the victim girl. During the trial the prosecution has examined 17 witnesses and the defence has also examined 2 witnesses.