ASHARU CHIK BARAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has challenged the judgment of conviction dated 17.08.2009 under section 302 IPC and the order of sentence of R.I for life and fine of Rs. 20,000/- dated 20.08.2009 passed by the learned Additional District and Sessions Judge, Fast Track Court, Simdega in Sessions Trial No. 102 of 2005.

(2.) The appellant is in judicial custody since 25.08.2005; he was arrested on the next day of the incident.

(3.) On the basis of the fardbeyan of Sima Kumari, daughter of the deceased, Bano P.S Case No. 21 of 2005 was registered against the appellant under section 342/302 IPC and after the investigation charge-sheet was filed, cognizance of the aforesaid offence was taken and by an order dated 17.02.2006 charge under section 302 IPC was framed against the appellant.