SUKRA KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 IPC for committing murder of Soma Kachhap. In Sessions Trial No. 24 of 2008, he has been convicted and sentenced to RI for life under section 302 IPC.

(2.) The prosecution's story as narrated by Saraswati Devi, the wife of the deceased, is disclosed in her fardbeyan which was recorded on 22.08.2007, on the basis of which Itki P.S. Case No. 46 of 2007 has been registered against the appellant under section 302 IPC.

(3.) During the trial, the prosecution has examined nine witnesses; the informant is PW-7 and the Investigating Officer has been examined as PW-9.