RAJU BISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The appellant stood convicted for committing an offence punishable under Section 302 of the Indian Penal Code and has been sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- (Ten Thousand) and if fine is not paid, then to undergo rigorous imprisonment for one year, vide Judgment of Conviction and Order of Sentence dated 26th April, 2011 passed by the learned Session Judge, Simdega in Session Trial No.48 of 2007.

(3.) The prosecution case is based on the fardbayan of Chowkidar of the Village (P.W.5). He says that he received an information that a dead body of an unidentified person was lying in the field. On receipt of such information, he reached the place of occurrence and saw that the dead body of a male was lying and two weapons, i.e., a knife and an axe were also found besides the dead body. None of the villagers could identify the dead body. It was suspected by him that some unidentified miscreants have committed murder of the deceased.