BUDHRAM JOJO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal, filed under Ss. 374 (2) and 389 (1) of the Code of Criminal Procedure, has been preferred against the judgment of conviction dtd. 21/3/2017 and order of sentence dtd. 24/3/2017 passed by the learned Additional Sessions Judge, Simdega in Sessions Trial Case No.68 of 2011, by which the appellant has been found guilty and convicted for the offence punishable under Sec. 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and pay fine of Rs.10,000.00 and in case of default of payment of fine, he has further been directed to undergo S.I. for four months with a condition that 60 per cent of the fine deposited shall go to Piyush Jojo (P.W.12), son of the deceased persons.

(2.) This Court, before proceeding to examine the legality and propriety of the judgment of conviction and order of sentence, deems it fit and proper to refer the background of prosecution case, as per fardbeyan of informant, which reads as under:

(3.) In course of trial, the prosecution has examined altogether 14 witnesses, namely, P.W. 1-Silwanti Jojo, P.W.2-Sunil Jojo, P.W. 3-Mansidh Jojo, P.W. 4-Beera Jojo, P.W.5-Birsa Jojo, P.W.6-Barna Jojo, P.W. 7-Tulsidas Munda P.W. 8-Dr. Christ Anand Xaxa, P.W. 9-Sukermani Lugun, P.W. 10-Birasmani Jojo, P.W.11 Sukermani Jojo, P.W.12-Piyush Jojo, P.W.13-Bhardul Sharma and C.W.1 Bishram Lugun.