KRISHNA BODRA 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 and the order of sentence, both dated, 29/2/2020 passed by the learned Additional Sessions Judge-III, West Singhbhum at Chaibasa, in Sessions Trial No. 54 of 2013, arising out of Sadar (Chaibasa) PS Case No. 45 of 2012 (GR case No. 315 of 2012) holding the appellant guilty for the offence under Sec. 302 of the Indian Penal Code and sentenced him to undergo RI for life and fine of Rs.5000.00 with default stipulation of SI for three months.

(3.) The prosecution case as per written report dtd. 11/7/2012 of the informant PW-2 Saket Bihari Singh, Jail Superintendent, Chaibasa, is that on 11/7/2012 at 09:40 a.m. at District Jail, Chaibasa, under-trial prisoner Ramai Dongo of village Kudabera, who was facing trial in ST No. 195 of 2011, GR No. 261 of 2011, Hatgamharia PS Case No. 16 of 2011 under Sec. 376 IPC along with under trial-prisoners Vijay Bansingh, Lalban Singh and Tippu Dorai were sitting and eating in their separate plates in between Control Room and peepal tree. In the meantime appellant Krishna Bodra came from behind and attacked with a dry wood over Ramai Dongo.Vijay Bansingh also sustained minor injuries in course of intervention. Stampede took place and after blowing alarm, injured Ramai Dongo was taken to Sadar Hospital, Chaibsa where he was declared dead.