BABUJAN SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Babujan Soren who is the informant of Masalia (Tongra) PS Case No. 87 of 2010 is aggrieved of the judgment dtd. 13/3/2018 passed in Sessions Trial No. 64 of 2011.

(2.) In his fardbeyan, the informant has raised suspicion against Mithushila @ Babuta Hembrom and Makai Dafadar who sexually assaulted his daughter Sharmila Soren and murdered her.

(3.) After the investigation, a charge-sheet was laid and Sessions Trial No. 64 of 2011 was registered against Mithushila @ Babuta Hembrom and Makai Dafadar under Sec. 302/34, 201 and 376 of the Indian Penal Code (in short, IPC). However, Makai Dafadar absconded and his trial has been separated. During the trial against the respondent no.2, the prosecution has examined 14 witnesses out of whom PW10 is the informant. The prosecution has also produced seizure list of nokia mobile phone, subscription detail of the sim card and CDRs to prove the case against the respondent no.2.