MANGI RAM @ GURUMEL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present Jail Appeal is directed against the Judgment and Order passed on 15/16.12.2000 in Sessions Trial No. 92 of 1997 by the then learned Additional Sessions Judge -I, Vaishali at Hajipur.

(2.) THE sole appellant, Mangi Ram @ Gurumel Singh, has been convicted under Ss. 302, 309 and 376/511 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life, for six months and for three years respectively. The awarded substantive sentences, however, have been ordered to run concurrently.

(3.) ON 25.7.1996 at 17.45 hours, P.W. 10, Surendra Prasad Singh, the A.S.I. of Goraul Police Station recorded the fardbeyan (Ext. No. 2) of the informant, Baldeo Singh, in the State Dispensary, Goraul. On the basis of his fardbeyan a formal F.I.R. (Ext. No. 5) was drawn up and a case was registered under Ss. 376/511/324/307/34 of the Indian Penal Code against the accused, Mangi Ram @ Gurumel Singh. The injured, Amarjit Kaur, died in course of treatment in P. M.C.H., Patna and thereafter Sec. 302 of the Indian Penal Code was added in this case. After investigation the accused was tried and convicted in the aforesaid manner.