PAPPU KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 19.4.2003 and 21.4.2003 respectively passed by learned Additional' District & Sessions Judge, Fast Track Court-I, Jamshedpur, East Singhbhum in Sessions Trial No. 279 of 2001, convicting the appellant under Section 302, I.P.C. and sentencing him to undergo rigorous imprisonment for life. He has also been convicted under Section 201, I.P.C. and sentenced to undergo imprisonment for seven years. Fine of Rs. 2,000/- for both the offences, has also been imposed.

(2.) The prosecution case in short is that on 24.2.2000 at about 9.30 a.m., the informant Awtar Singh (PW 9), uncle of Jarnail Singh @ Jajju (the deceased) lodged a fardbeyan to the effect that on 23.2.2001 at about 7 p.m., the appellant residing behind his house came along with 2-3 boys and called his nephew Jarnail and took him away. The appellant and Jarnail used to roam together.. When Jarnail did not return by 8/9 p.m., the informant got worried and started searching Jarnail and in that course they went to the house of the appellant and asked him, but he did not give any satisfactory reply. The informant continued searching. At about 7.30 a.m., in the morning when he went to attend the call of nature he found the slippers of Jarnail near a well, thereafter he saw into the well and found that the dead body of Jarnail was floating. On alarm several persons came there. The dead body was taken out. The informant alleged that the appellant along with three friends due to money killed Jarnaill and thrown his body in the well.

(3.) The appellant was put on trial. He denied charges levelled against him.