SHREE CHANDRASHEKHAR,RATNAKER BHENGRA, J. - (1.) The sole appellant has challenged the judgment of his conviction under section 302 IPC dated 15.6.2010 and the order of sentence of R.I. for life and fine of Rs. 10,000/- dated 17.6.2010 in Sessions Trial No. 55 of 2006 passed by the learned Sessions Judge, Simdega.
(2.) The appellant was arrested on 8.1.2006 and presently he is serving the sentence awarded to him in Sessions Trial No. 55 of 2006.
(3.) The prosecution case is narrated by the informant Alexcious Kujur, brother of the victim girl, in his written report dated 4.1.2006 which was received in the police station at 17:00 hrs. on 4.1.2006 but before a written report was given in the police station by Alexcious Kujur, statement of the accused was recorded at Sadar Hospital, Simdega at 11:45 p.m. on 3.1.2006. It is stated that distance between the police station and the place of occurrence was 23 k.m.;