ETWA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) <DJG>D.N.UPADHYAY,J.</DJG> This appeal has been filed against the judgment, convicting the appellant under Section 302, I.P.C. and sentencing him to undergo R.I. for life.

(2.) THE prosecution case, in short, is that in the intervening night of 19/20.10.2000 the informant Shalgi Mundain (PW 10) had gone to sleep. In the morning her youngest son started weeping on which she went and did not find her husband Rautu Munda (deceased). She thought that he might have gone to ease himself but when he did not return till 6.30 a.m. she begun to search him during which she learnt that dead body of her husband was lying on rock at the distance of about 300 metres from the village. The informant went there and saw that her husband was killed with sharp cutting injuries on his body. It was also stated in the F.I.R. that the deceased or the informant had no enmity with anybody but it appears that some unknown person has killed him after calling him from the house.

(3.) NOBODY appears for the State.