GOPIN SOREN Vs. STATE OF BIHAR

JUDGEMENT

(1.) WE have heard counsel for the parties.

(2.) THE sole appellant Gopin Soren has been found guilty for committing murder of his own brother Munshi Soren and he has been sentenced to undergo R.I. for life.

(3.) ON the next day i.e. on 1.12.1991 the informant Mariam Murmu, wife of the deceased lodged a Fardbeyan with the police and accordingly a case under section 302 of the I.P C. was instituted. Thereafter, police went on the place of occurrence and prepared the inquest report and sent the dead body to Dumka hospital for autopsy.