ETWA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Criminal Appeal has been preferred against the judgment and order of conviction and sentence passed by the Sessions Judge, Gumla in Sessions Trial No. 26 of 2000 dated 8th/9th July, 2002.

(2.) The sole appellant has been convicted for the offence under Section 302 Indian Penal Code and for the offence under Section 354 Indian Penal Code as well as 201 Indian Penal Code and he has been sentenced to undergo rigorous imprisonment for life for offence under Section 302 Indian Penal Code and he has further been sentenced to undergo rigorous imprisonment for 2 years for offence under Section 354 and 201 Indian Penal Code. Challenging the judgment and order of conviction and sentence dated 8th/9th July, 2002 passed by Sessions Judge, Gumla in Sessions Trial No. 26 of 2000, the present Criminal Appeal has been preferred.

(3.) On 09.09.1999, at about 20.00 Hrs., the informant Rajendra Sahu gave fardbeyan to police and on the basis of the said fardebyan, Gumla P.S. Case No. 169 of 1999 under Sections 376, 302, 201 Indian Penal Code was registered against the accused Etwa Singh.