THAKUR RAMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Section 364 IPC and sentenced to RI for three years by a judgment dated 04.06.1996 passed by the 4th Additional Sessions Judge, Vaishali at Hajipur in Sessions Tiral No. 23 of 1990.

(2.) THE prosecution case is that one Ram Ishwar Singh who was the cousin of the informant used to look after all the property went missing on 26.03.1985 for which an informatory petition filed on 28.03.1985 and a substantive case on was filed on 02.01.1987 when he came to know that the appellants had filed a forged death certificate of the said Ram Ishwar Singh.