MUKUND KULLA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal, under Sec. 374 (2) of the Code of Criminal Procedure, has been preferred against the judgment of conviction and order of sentence dtd. 11/12/2012 passed by learned Principal Sessions Judge, Simdega in Sessions Trial No.93 of 2008 arising out of Jaldega P.S. Case No. 11 of 2008, corresponding to G.R. No. 127 of 2008, whereby and whereunder, the appellant has been convicted for the offence under Sec. 302 of the IPC and sentenced to undergo rigorous imprisonment for life.

(2.) The prosecution story in brief, as per the fardbeyan, reads as under:

(3.) Dr. Hasnain Waris, learned counsel for the appellant has submitted that the learned trial Court has committed error in convicting the appellant without taking into consideration the inconsistency in between the testimony of witnesses.