CHANDRIKA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) STATEMENT/Fardbeyan of Pramod Kumar Singh informant of the case has been made basis for F.I.R. which, in short, is that he was posted in market committee at Sadha, Chapra as Guard, in the intervening night of 12/13.9.1998 about 2.00 AM was sleeping at his veranda in front of room in the compound of market committee. This accused appellant Chandrika Ram came and stabbed by means of Chhura on informant's stomach with intention to kill him. He raised alarm upon which his father Raj Nath Singh, villagers Satya Narain Singh and Pashupati Singh who were also sleeping nearby, came to his rescue thereupon this accused appellant fled towards west. He was identified in the light of electricity bulb in veranda. His father had come in connection with his treatment and co-villagers to see Circus.

(2.) MOTIVE behind the incident is said the habit of this accused appellant to urinate by the side of informant's room which was objected and previous evening also that was objected. There was some altercation in which threatening was given by this accused appellant to kill. After receiving injury the informant came to Police Station from where he was taken to Hospital. Statement/Fardbeyan of informant was recorded at Hospital by Officer Incharge of Chapra Mufassail Police Station on 13.9.1998 at about 4.00 AM.

(3.) EVIDENCE of all these witnesses has been discussed by the trial court taking into consideration their cross-examination also. Therefore, I find no infirmity in the conclusion reached by the trial court in its judgment to convict and sentence the accused appellant.