RAJENDRA BEDIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole convict, namely, Rajendra Bediya has challenged the judgment of his conviction under section 302 and section 307 of the Indian Penal Code and the order of sentence of R.I. for life and fine of Rs. 10,000/- for the offence under section 302 of the Indian Penal Code and R.I. for 10 years with fine of Rs. 5,000/- under section 307 of the Indian Penal Code passed by the 3rd Additional Sessions Judge, Hazaribag in S.T. Case No. 223 of 2008.

(2.) In S.T. No. 223 of 2008, the appellant has faced the trial for murder of Rehana and for attempting to commit murder of Afsana.

(3.) A first information report vide Patratu (Bhurkunda) P.S. Case No. 301 of 2007 was lodged against unknown on 28.12.2007, on the basis of the fardbeyan of Mumtaz Ansari, the father of the victims, namely, Afsana Khatoon and Rehana Khatoon. The complicity of the appellant in the crime was disclosed by the younger daughter of the informant, namely, Afsana Khatoon. During the trial, the prosecution has examined eight witnesses; Afsana Khatoon has been examined as P.W.-5. The post-mortem report and the injury report were duly proved by the doctors.