SOM CHAND MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court Heard the parties on merits.

(2.) This appeal arises out of the judgment of conviction dated 26/05/2003 and order of sentence dated 27/05/2002, passed by the Sessions Judge, Seraikella-Kharsawan in Sessions Trial No. 91 of 2000 convicting the appellant under Section 302 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for life.

(3.) The prosecution case in short is that on 12.10.1999 at about 5:30 P.M., Tusu Majhian, wife of the informant-Ganesh Majhi went to the field to throw cow dung. After some time, the informant heard the noise of the village children that appellant had killed his wife Tusu Majhian. The informant came out from his house and found that the appellant was coming with the head of his wife in one hand and axe in another hand. Blood was coming out from the cut head of the deceased. The appellant took away the head in the campus of a Primary School and kept there. He then went away from there brandishing his axe. It has been alleged in the F.I.R. that the appellant was mad since last one year for which he was being treated.