KAMESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has challenged order dated 24.09.2012 passed by Second Additional Sessions Judge, Hilsa, Nalanda in Sessions Trial No.500 of 2002 in terms of Section 232 of the Cr.P.C. acquitting respondent nos. 2 to 4.

(2.) Laxmi Chaudhary, son of Late Fagu Chaudhary gave his fardbeyan on 20.06.2001 alleging inter alia that on the same day at about 09.30 PM his wife Naulasha Devi and daughter Jaishree @ Guriya had gone to the telephone booth by his side of their house to ring someone at Giridih. At that very moment he heard sound of firing over which he came out from his house and saw his wife hastening back towards house.

(3.) At that time he also saw 2-3 persons brandishing revolver coming out from booth and going towards northern direction. At that very time also they were making indiscriminate firing. He had also seen Mantu @ Manish owner of booth coming out from telephone booth shouting that he has been shot at. And to carry him to hospital. He was immediately taken to hospital. During midst thereof the police also arrived and went inside the telephone booth and found his daughter Jaishree @ Guriya aged about 18 years dead. The informant expressed his ignorance about the reasons for her murdered and her assailants.