RAJ KISHORE SINGH Vs. STATE

JUDGEMENT

(1.) The sole appellant has been convicted for the offence under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life vide judgment and order dated 27-3-1987 passed by 3rd Addl. Sessions Judge, Gaya in S.T. No. 22/494 of 1985.

(2.) The prosecution case is that Gariban Paswan, chaukidar gave his fardbeyav on 30-1-1985 at about 7.30 a.m. that while he was near canal he learnt that dead body of unknown person was lying in the dalan at village Gularia Chak. He went there and found dead body of Radhey Singh lying in the dalan of the appellant. He found injuries on his person. He tried to know about the occurrence but he could not get any clue about the occurrence.

(3.) On the aforesaid fardbeyan formal First Information Report was drawn against unknown. Investigation was taken up, on completion of investigation, charge-sheet was submitted against the appellant, cognizance was taken and the case was committed to the court of sessions. The trial Court convicted the appellant for the offence as indicated above.