SUDARSHAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All three appellants before the Court came to be convicted of the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code by the learned 2 nd Additional Session Judge, Bhojpur at Ara in Sessions Trial No.250 of 2012 by the impugned judgment dtd. 18/9/2013.

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

(3.) We heard Mr. Subodh Kumar Jha, the learned Advocate appearing for the appellant at sufficient length of time. He argued that in fact there is no eyewitness to the incident in question and the appellants are falsely implicated in the crime in question. It is further argued that the Investigator has deliberately failed to record dying declaration of Sumitra Devi @ Silwanti.