SUNIT BECK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Simdega PS Case No. 69 of 2012 was lodged on 01.06.2012 under sections 302/201 and 120-B of the Indian Penal Code, on the basis of the written report of David Sunil Kumar Minj.

(2.) Sunit Beck, Mariana Tigga @ Marium and Patrick Beck have faced the trial in ST No. 207 of 2012 on the charge of committing murder of Jasinta Minj in the intervening night of 31.05.2012/01.06.2012.

(3.) By the judgment dated 15.12.2014, the learned Additional Sessions Judge, Simdega has convicted and sentenced Sunit Beck, Mariana Tigga and Patrick Beck to RI for life and a fine of Rs. 10,000/- each under section 302 of the Indian Penal Code, with default stipulation to undergo further sentence of RI for 1 1/2 years. The accused were further convicted and sentenced to RI for 7 years and a fine of Rs. 5000/- each under section 201 of the Indian Penal Code and RI for 14 years and a fine of Rs. 5000/- each under section 120-B of the Indian Penal Code - all the sentences are ordered to run concurrently.