- (1.) BY Court -Nobody appears on behalf of the appellant. However, Counsel for the State is present.
(2.) THIS appeal has been filed against the judgment dated 22.11.2003 passed by Shri Rabindra Nath Tiwary, Additional Judicial Commissioner, F.T.C. -9, Ranchi in ST No. 511 of 2011 convicting the appellant under Section 302 I.P.C. and sentencing him to undergo R.I. for life and six months for charge under Section 309 I.P.C. Both the sentences were directed to run concurrently. The prosecution case in short is that P.W. 7 (Mahesh Munda) lodged a Fardbayan on 8.8.2001 at 2.30 hours in the Hospital near dead body of his sister Sakri Devi that she was married with the appellant about one year back. On 5.8.2001 at about 7 a.m. she was making broom where the appellant was sitting. She told the appellant to cut the broom. While doing so when the appellant used 'Dab' to cut broom suddenly it hit on the head of Sakri Devi causing bleeding injury and then she fell down. On this, the appellant in a confused condition tried to commit suicide by cutting his neck. The persons present there snatched 'Dab' from his hand.
(3.) THE F.I.R. was registered under Section 304 I.P.C. but on the request of the Investigating Officer Sections 302 and 309 I.P.C. were added.;