RAJ KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.C. Verma, the learned Sr. Advocate assisted by Mr. Ansul, the learned Advocate and Mr. Madan Pd. Singh No-2, the learned Advocate for the appellants. The State has been represented by Mr. Ajay Mishra, the learned APP for the State.

(2.) The appellants were put on Trial for having murdered one Sinodhi, who was coming back home with his pick-up van on which cattle were loaded.

(3.) The allegation against the appellants is of having stopped the vehicle by using a Tractor whereupon the appellant/ Nitish Yadav tried to bring the deceased down from the Tractor. In the process, he shot at him, which hit him on his nose. Thereafter, appellants /Raj Kumar Yadav and Girdhari Yadav are said to have fired, which led to the death of the deceased.