SUKHRAM NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant is before this Court in appeal against the judgment of conviction and sentence under Sec. 302 of the IPC.

(2.) As per the FIR on 25/8/1999, informant-Chowkidar (P.W. 1), receiving an information regarding murder of a person near the jungle area, went to the place of occurrence and found dead body of a person whose neck was slit. Thereafter, he found another injured person whose neck was partially slit and was not dead at that time, but could not speak and communicated only by gestures. Matter was reported to the police and on the basis of the statement made by the informant, Pindrajora P.S Case No.55/99 was registered under Ss. 302, 324, 307, 326/34 against unknown.

(3.) During investigation, appellant was apprehended. On the basis of the confessional statement, appellant was implicated in this case and the charge sheet was filed against the three accused persons, out of whom one absconded and another accused was declared juvenile and his trial was separated and the appellant was put on trial for offence under Sec. 302 of the IPC.