RAVI GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned counsel for the State.

(2.) The appellant has filed this appeal against the judgment of conviction dtd. 17/4/2010 and the order of sentence dtd. 19/4/2010 passed by the learned Additional Sessions Judge, FTC-V, West Singhbhum at Chaibasa, in Sessions Trial No. 55 of 2009 arising out of Jagannathpur PS Case No. 81 of 2008 holding the appellant guilty for the offence under Sec. 302 of the Indian Penal Code and sentenced to undergo RI for life.

(3.) The prosecution case in brief, as per the fardbeyan dtd. 22/12/2008 of the informant PW-1 Meena Devi is that on 21/12/2008 at about 06:00 p.m. after hearing hue and cry Meena Devi along with her daughter Srimati Kumari came out from her house and came to know that Ravi Gope was beating her son Sonu Gope. On this, she together with her daughter rushed ahead of the house and found her son Sonu Gope sustained with injuries and saw that Ravi Gope of the same locality by means of wooden stick was assaulting the victim mercilessly. She raised hulla but Ravi Gope did not stop beating her son. When people of the locality reached to the place of occurrence Ravi Gope leaving the weapon which is a wooden stick ran away from there. Her son Sonu Gope died on the spot due to the injuries sustained by him. The matter, due to the night was not reported immediately to the police. On the next morning villagers of the locality informed the police. The police came and recorded her fardbeyan.