UMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused Uma Shankar Singh is challenging the judgment and order dtd. 26/2/2014 and 3/3/2014 respectively, passed by the learned Adhoc Additional Sessions Judge-I, Jehanabad, in Sessions Trial No.236 of 2012/99 of 2013 thereby convicted him of the offence punishable under Ss. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life apart from a direction to pay fine of Rs.50,000.00 (Fifty thousand). In default of payment of fine he is directed to undergo imprisonment for six months. For the sake of convenience, the appellant shall be referred to in his original capacity as an accused.

(2.) Facts in brief leading to the prosecution of the accused, projected from the police report, can be summarized thus:

(3.) We heard the learned Counsel appearing for the appellant-accused at sufficient length of time. By taking us through the record and proceedings he argued that the prosecution has examined only family members of the deceased, who happens to be sisters, mother and brother of the deceased.