SILAI KARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P. K. Deomani, learned counsel appearing for the appellant and Ms. Vandana Bharti, learned A.P.P.

(2.) This appeal is directed against the Judgment of conviction and order of sentence dtd. 20/8/2015 (sentence passed on 25/8/2015) passed by Shri Alok Kumar Dubey, learned District and Additional Sessions Judge, Ghatsila, in connection with Sessions Trial Case No. 104 of 2011, arising out of Jadugora P.S. Case No.26 of 2010, corresponding to G.R. Case No.247 of 2010, whereby and wherein, the learned District and Additional Sessions Judge, Ghatsila held the appellant, Silai Karma, guilty of the offence under Sec. 302 of the Indian Penal Code, for committing murder of the deceased Bukai Hansda and thereby, sentenced him to undergo imprisonment for life alongwith a fine of Rs.10,000.00 and in default of payment of fine, he was further directed to undergo simple imprisonment for the period of six months.

(3.) The prosecution case was instituted on the basis of fardbeyan of the informant, Maki Hansda, alleging therein that on 6/6/2010 at about 07:30 A.M., her daughter Durgi Hansda told her that the appellant Silai Karma had murdered her husband, namely, Bukai Hansda, in the verandah of her school. She rushed to the place of occurrence and saw Silai Karma standing there with a blood stained axe. Dead body of her husband was lying on the ground, she saw injuries on his neck and jaw. Silai Karma told her that he had murdered her husband.