TRINATH SAI, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 of the Indian Penal Code for causing death of Kalindar Rana and Domnic Minz and for attempting to murder of Tilak Prasad and Gudal Baraik under section 307 of the Indian Penal Code. He has been convicted and sentenced to R.I for life and fine of Rs.1000/- under section 302 of the Indian Penal Code and R.I for 5 years and fine of Rs.1000/- under section 307 of the Indian Penal Code.

(2.) Tilak Prasad, who is the informant in this case, is an injured witness. The other injured person, namely, Gudal Baraik has not been examined during the trial. On the basis of fard-beyan of Tilak Prasad which was recorded on 17.04.2007 at 16:00 hrs., in front of the house of Sukhdeo Ram, Kurdeg P.S Case No.13 of 2007 was registered under section 323/307/302 of the Indian Penal Code. After the investigation, a charge-sheet was submitted against the appellant and he has faced the trial on the aforesaid charges.

(3.) During the trial, the prosecution has examined 13 witnesses; the informant is P.W 4. The accused-appellant has also examined one witness in his defence; he has taken a plea of insanity.