RAJ KUMAR VERMA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant, namely, Raj Kumar Verma has faced the trial on the charge under section 302/201 of the Penal Code, 1860 for committing murder of Rana Singh and causing disappearance of his dead body. He has been convicted and sentenced to R.I. for life under section 302 of the Penal Code, 1860 and R.I. for five years under section 201 of the Penal Code, 1860.

(2.) A First Information Report vide Kotwali P.S. Case No. 698 of 2007 was lodged against Raj Kumar Verma, Bablu Verma, Dara and Hanuman Kahar @ Anuj, on the basis of the fardbeyan of Renu Singh which was recorded on 01.10.2007 at about 20 hours. At the time when the charge-sheet was submitted against Raj Kumar Verma, investigation with respect to the other accused persons were pending.

(3.) During the trial, the prosecution has examined nine witnesses; the informant is PW-1 and her sisters, namely, Neelam Devi, Sunita Singh and Vina Singh were also examined as witnesses. The Investigating Officer is PW-8 and the Sub-Inspector of Police who has prepared the inquest report was examined as PW-9.