ARUN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the impugned judgment and order dtd. 26/3/2014/28/3/2014 passed by the Additional Sessions Judge, Adhoc Court No.II, Madhepura, in Sessions Trial No. 29 of 1992, the appellant has been convicted and sentenced as under :

(2.) Fardbeyan of P.W. 7 recorded by Abdul Raquib, a Sub-Inspector of Police posted at Madhepura Police Station on 27/10/1991 at 8:00 P.M. at Sadar Hospital, Madhepura is the basis for registration of the concerned Madhepura P.S. Case No. 284 of 1991 disclosing commission of the offence punishable under Sec. 302 of the Indian Penal Code.

(3.) It is the prosecution's case, as set out in the fardbeyan, that at about 6:15 P.M. on the said date, the informant had come to a place known as Matahi Chowk searching for his son, Shatrughan Yadav (the deceased). There he saw his son taking refreshment near the shop of one Bino Sah (not examined). In the meanwhile, a Maxi Taxi bearing registration No. BR- 11M8141 stopped there. Thereafter, the appellant, who was sitting in the said Maxi Taxi, called the deceased, in response to which, the deceased went to the gate of motor vehicle.