DUBRAJ MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal has been directed by the appellant named above against the impugned judgment dated 6 -4 -2000 passed in Sessions Trial No. 222 of 1993 by Shri S.K. Mishra, Additional Sessions Judge, Seraikella, Singhbhum West whereby and whereunder the appellant was found guilty for the offence under Section 302 of the Indian Penal Code for committing the murder of Bondro Munda, father of the informant, and he was convicted and sentenced to undergo R.I. for life.

(2.) THE prosecution case has arisen on the basis of the fardbeyan (Ext. -3) of informant, Goma Munda, son of the deceased recorded on 15 -4 -1993 at 15.15 hours at village Tola Turidih by S.I. Md. Yusuf of Kuchai P.S. regarding the occurrence which is said to have taken place on 14 -4 -1993 at 17.00 hours in village Mutugoda Tota Turidih, P.S. - Kuchai, Seraikella, West Singhbhum. The case was instituted on 15 -4 -1993 at 20.00 hours. Exhibit -2, the formal FIR was received in the Court of Additional Chief Judicial Magistrate, Seraikella on 16 -4 -1993.

(3.) THE appellant has pleaded not guilty to the charge levelled against him and he claims himself to be innocent and to have committed no offence and that he has been falsely implicated in this case due to enmity.