DANIEL GURIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court: Heard learned Amicus Curiae Mrs. Sweta Singh appearing on behalf of the appellant and Learned counsel for the State Mr. Azeemuddin, Additional Public Prosecutor.

(2.) This appeal is directed against the judgment of conviction dated 27.05.2015 passed in Sessions Trial Case No. 230 of 2011 by the learned Court of Sessions Judge, West Singhbhum at Chaibasa where under the learned Court has held the sole accused/appellant herein guilty of the charges under Sec. 302 of the Indian Penal Code. The accused/appellant herein has been sentenced to undergo rigorous imprisonment for life along with fine of Rs. 10,000.00, in default thereof, to further undergo rigorous imprisonment for 1 year by the impugned order of sentence dated 29.05.2015.

(3.) Informant Pinki Birhor is the wife of the deceased Baga Birhor on whose fardbeyan recorded by S.I. B. Manjhi of Jaraikela Police Station at 8.15 hours on 22.04.2011, the formal F.I.R being Jaraikela P.S. Case No. 02 of 2011 was registered on 22.04.2011 under Sec. 323/324/307 of the I.P.C to which the offence under Sec. 302 of the I.P.C was later on added on the death of the victim Baga Birhor. Daniel Guria is the sole named accused. Investigation started on the basis of institution of the F.I.R.