JADU BANSI GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has challenged the judgment of conviction under section 302 IPC dated 10.10.2012 and the order of sentence of RI for life and fine of Rs. 5000/- for the said offence vide order dated 11.10.2012 passed by the learned Sessions Judge, Seraikella-Kharsawan in Sessions Trial No. 69 of 2007.

(2.) The informant of this case, namely, Sangat Gope is the brother-in-law of the deceased Manoj Gope. On the basis of the fardbeyan of Sangat Gope recorded on 14.01.2007 at about 10:30 hrs., Ichagrah P.S. Case No. 04 of 2007 was lodged against the appellant under section 302 IPC. After the investigation, the appellant was sent up for trial which he has faced on the charge of committing murder of Manoj Gope.

(3.) During the trial, the prosecution has examined six witnesses; the informant is PW-1 and the Investigating Officer has been examined as PW-6.