GURDHA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this criminal appeal, the sole appellant has challenged the judgment of conviction and the order of sentence of R.I for life under section 302 of the Indian Penal Code inflicted upon him in Sessions Trial No. 60 of 2008.

(2.) On the basis of the fardbeyan of Mahamuni Hembram, wife of the deceased, which was recorded at 10 a.m on 13.01.2008, Nala P.S. Case No.10 of 2008 was lodged against the appellant under section 302 IPC. After the investigation, a charge-sheet was filed and the appellant has faced the trial on the charge of committing murder of Golo Hembram.

(3.) During the trial, the prosecution has examined 9 witnesses; the informant is P.W.1 and her minor son, namely, Shaktiman Hembram is P.W.2.