BUJHAWAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS criminal appeal by sole appellant Bujhawan Ram is directed against the judgment and order dated 26.9.1987 passed in Sessions Trial no. 76 of 1986 by the learned Sessions Judge, West Charnparan, Bettiah, whereby and whereunder the learned Sessions Judge found and held appellant guilty for charge u/s. 302 of the Indian Penal Code and convicted and sentenced him to undergo rigorous imprisonment for life u/s. 302 of the Indian Penal Code.

(2.) THE prosecution story relates to an occurrence alleged to have taken place on 3.9.1985 at 9 P. M. at village Belwa Pakaria, P.S. Nautan, District West Charnparan, in which, the informant Satyanarayan Raut was alleged to have been assaulted which resulted his death.

(3.) ON the basis of fardbeyan of deceased (Ext. 3) Nautan P.S. Case No. 56 of 1985 dated 4.9.1985 under Ss. 147, 148, 149, 341, 324, 307 of the Indian Penal Code and 27 of Arms Act was registered and the investigation of the case was given to A.S.I., P.N. Singh (P.W. 11).