MUNNA RAWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has been convicted Under Section 307 I.P.C. and sentenced to R.I. for seven years by a judgment 13.7.1994 passed by the 2nd Additional Sessions Judge, Jamui in Sessions Trial No.144 of 1990.

(2.) The prosecution case is that on 3.8.1987 at about 11.15 A.M. when the informant Anil Kumar Keshri was going to the Bank, suddenly the accused persons surrounded him and allegedly the appellant gave dagger blow on the informant. On his cries, P.W.1 and P.W.3 came to the place of occurrence, to whom the informant gave a hearsay account. After close of investigation four persons were put on trial, but the Trial Court acquitted the rest three and convicted the appellant as mentioned above.

(3.) During trial, the prosecution has examined in all seven witnesses. Out of whom, P.W.1, P.W.2 and P.W.3 have been declared hostile, whereas P.W.4 is a hearsay witness and P.W.5 is the informant himself and P.W.6 is the doctor, whereas the P.W.7 is the Advocate's Clerk, who proved the case diary and such police documents.