MASKU MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arshad Hussain, learned counsel appearing for the appellant and Mr. B. N. Ojha, learned A.P.P.

(2.) This appeal is directed against the Judgment of conviction and order of sentence dtd. 5/6/2015, (Sentence passed on 9/6/2015) passed by Sri Swarn Shankar Prasad, learned Additional Judicial Commissioner-VII, Ranchi, in connection with Sessions Trial No. 434 of 2010, arising out of Lapung P.S. Case No. 05 of 2010, corresponding to G.R. No. 618 of 2010, whereby and wherein, the learned Additional Judicial Commissioner-VII, Ranchi, held the appellant, Masku Munda, guilty of the offences under Sec. 302 of the Indian Penal Code and thereby, sentenced him to undergo imprisonment for life along with a fine of Rs.5,000.00. No alternative sentence was passed in lieu of default of payment of fine.

(3.) The prosecution case was instituted on the basis of fardbeyan of the informant Bhikhu Mahli alleging therein that on 9/2/2010 at about 07:00 A.M., he alongwith Etwa Munda were cutting bamboos when the appellant Masku Munda came there and assaulted Etwa Munda by Tangi causing injuries on his face and neck due to which he succumbed to his injuries.