Shree Chandrashekhar, J. - (1.) The sole appellant has challenged the judgment of conviction under section 302 I.P.C dated 14.12.2001 and the order of sentence of R.I for life dated 19.12.2001 passed by the learned Additional Sessions Judge, Pakur in Sessions Case No.24 of 1999/04 of 1999.
(2.) On the basis of the fard-beyan of Shamila Murmu recorded in the morning of 26.08.1998, at about 7:35 a.m, Pakuria P.S Case No.21 of 1998 was registered against the appellant.
(3.) During the trial, the prosecution has examined altogether 9 witnesses; the informant-Shamila Murmu is P.W 7.;