PANKAJ SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jai Shankar Tripathi, learned counsel appearing for the appellant and Mr. Bhola Nath Ojha, learned A.P.P.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 12/9/2018 passed by Sri Dhananjay Kumar, learned Additional Sessions Judge-III, Seraikella in connection with S.T. No. 77 of 2011, arising out of Adityapur (R.I.T) P.S. Case No.283 of 2010, corresponding to G.R. No. 796 of 2010, whereby and wherein, the learned Additional Sessions Judge-III held the appellant, Pankaj Sahu, guilty of the offence under Sec. 302 of the Indian Penal Code and thereby, sentenced him to undergo rigorous imprisonment for life alongwith a fine of Rs.20,000.00 and in default thereof, to undergo rigorous imprisonment for the period of six months for the offence under sec. 302 of Indian penal Code. Learned Court below further sentenced the appellant to undergo rigorous imprisonment for the period of seven years with a fine of Rs.20,000.00and in default thereof, to undergo rigorous imprisonment for the period of six months for the offence under Sec. 201 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that on 2/10/2010 at about 1:00 P.M, the appellant, Pankaj Sahu confessed before the informant Ram Briksha Singh that he has murdered his mother and has buried her outside his house. Ram Briksha Singh, who is the brother-in- law of the appellant reported the matter to the police. It is further case of the prosecution that on pointing out of the appellant, the dead body of the deceased, Sneh Lata was recovered. One Katari and Axe said to be the murder weapons were recovered from his house.