KRIPA SHANKAR DUBEY, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has suffered the judgment of conviction under section 302 of the Indian Penal Code dated 05.02.2013 and the order of sentence of R.I for life dated 11.02.2013 passed by the learned Additional Judicial Commissioner-XVII, Ranchi in Sessions Trial No.745 of 2009.

(2.) On the basis of the fardbeyan of Jai Shankar Dubey which was recorded on 04.11.1997 at about 16.00 hrs. in his house, Lalpur P.S. Case No.74 of 1997 has been registered against the appellant under sections 302, 307 and 324 of the Indian Penal Code.

(3.) During the trial, the prosecution has examined 4 witnesses. The informant has been examined as P.W.1, his brother-Binay Shankar Dubey as P.W.2 and his uncle-Ravi Shankar Dubey as P.W.3.