- (1.) Heard learned amicus curiae and learned Additional Public Prosecutor.
(2.) By the impugned judgment dated 20.01.2011, the sole appellant has been convicted for the charge under Section 302 and 324 of the Indian Penal Code in Sessions Trial Case No. 73 of 2007 and sentenced to undergo rigorous imprisonment for life under section 302 of the I.P.C. and to undergo rigorous imprisonment for three years under Section 324 of the I.P.C. vide order of sentence dated 21.01.2011 passed by the learned Additional District & Sessions Judge, Fast Track Court- I at Chaibasa.
(3.) Fulmani Jatrama, informant is the mother of the deceased, four year old Rajani Jatrama upon whose fardbeyan recorded by A.S.I. Kerobri P.S. at 8.00 Hours on 28.10.2006, the formal F.I.R. being Kiriburu P.S. Case No. 36 of 2006 has been registered for the offence under Section 302 of the I.P.C. As per the prosecution story narrated through the mouth of the informant, on Friday 27.10.2006 at around 4.00- 5.00 in the evening, she alongwith her minor daughter Rajni Jatrama aged four years (deceased) was going towards the house of Gopi Munda for asking some financial help in order to undertake the treatment of her daughter who was not well. As soon as she reached near the house of Gopi Munda and at his courtyard, suddenly the village priest Maita Tarkod (accused) son of late Sunia Tarkod came from behind, armed with a Dabli and tried to snatch away her daughter; in the process the informant and her mother-in-law Balema Jatrama aged about 60 years got injured in the bottom of her right leg and on the left palm respectively. The accused managed to snatch away her daughter and killed her in a manner that her neck was completely separated. Based upon these allegations and upon institution of the formal F.I.R., investigation was started by the police.;