- (1.) Heard Mr. Kashi Nath Roy, learned counsel for the appellant and Mr. Arun Kumar Pandey, learned A.P.P. for the State.
(2.) This appeal is directed against the judgment and order of conviction dated 20-9-2010 (sentence passed on 21-9-2010), by Shri Indra Deo Mishra, 1st Additional Sessions Judge, Giridhih (Muffasil) P.S. case No. 150/2006, corresponding to G. R. No. 943/2006, whereby and whereunder the appellant has been convicted for the offence under Section 302 o the Indian Penal Code nd sentenced to undergo R. I. for life.
(3.) A First Information Report was instituted on the allegation that the informant who is a village Choukidar had 23-5-2006 come to Baragarha on his daily round. It has been alleged that he saw a mob assembled in the campus of Utkramit Madhya Vidyalaya, Baragarha. When he went to the place of occurrence he had found a dead body of a woman in the northern boundary of the school. He has stated that the women was aged about 48 years and there were wound on her head and face and blood was oozing out. It has further been alleged that the villagers who were assembled had disclosed the name of the deceased as Budhni Devi wife of Gudda Manjhi. He was further told that the appellant had committed the murder by crushing the head and face of the deceased with a stone; they had also seen the blood stained hand of the appellant which he had washed out.;