MANGAL SINGH BANKIRA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) BY Court : This appeal arises out of judgment and order of conviction and sentence dated 25.1.2003 and 27.1.2003 respectively passed by the 3rd Additional Sessions Judge, Chaibasa, in Sessions Trial No. 260 of 2001 whereby the sole appellant has been held guilty for offence under sections 302 of the Indian Penal Code and accordingly he has been sentenced to undergo rigorous imprisonment for life. Prosecution case, in short, is that the informant -(PW2) Pandu Bankira lodged fard beyan with the Police at 4.00 p.m. on 4.3.2001 to the effect that when he went to his field in the morning, his mother Nandi Bankira (PW1) came to him and told that his sister Sombari Bankira (deceased) was killed by the appellant by throttling her as she had refused to serve food.

(2.) ON the basis of the said fardbeyan of the informant (PW2), Sonua P.S case No. 7 of 2001 was registered on 4.3.2001 at 4.00 p.m. After investigation, charge sheet was submitted against the appellant who faced the trial and was convicted as aforesaid.

(3.) NONE appears on behalf of the appellant. On the other hand, Mr. Ravi Prakash, appearing on behalf of the State supported the impugned judgment.