NAKUL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has called in question the judgment of conviction under section 364, 302 and 201 of the Indian Penal Code and the order of sentence of R.I. for life and fine of Rs. 10,000/- under section 302 of the Indian Penal Code, R.I. for life and fine of Rs. 10,000/- under section 364 of the Indian Penal Code and R.I. for 7 years under section 201 of the Indian Penal Code, both dated 10.12.2010, passed against him in S.T. Case No. 478 of 2009.

(2.) The informant of this case, namely, Tulsi Singh is father of the deceased children, namely, Punam Kumari aged about 10 years and Munni Kumari aged about 3 years, but, before he could be examined during the trial he had passed away.

(3.) On the basis of his written report dated 9.10.2008, Ormanjhi P.S. case no. 118 of 2008 was registered against the appellant under section 364 of the Indian Penal Code. Later on, the offences under sections 302 and 201 of the Indian Penal Code were added in the report.