SULTAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted under Section 304 IPC and sentenced to RI for ten years by the 2nd Additional District Judge, Muzaffarpur in S.Tr. No. 39 of 1995/P.S. Case No. 89/94 by a judgment dated 16.10.1996.

(2.) THE case of the prosecution is that Parmeshwar Paswan P.W. 14 heard on 03.06.1994 at about 12 noon i.e. his brother Jageshwar Paswan had been stabbed by the appellant on the stomach in the toddy shop of Md. Sultan and he went there and found his brother was injured having been stabbed on the stomach.

(3.) IN the result, the appeal is dismissed with the aforesaid modification in conviction and sentence.