JUMADIN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD both the parties.

(2.) THIS appeal arising out of judgment of conviction and order of sentence dated 14.05.1992 passed by learned 6th Additional Sessions Judge, Arrah, Bhojpur in Sessions Trial No. 36 of 1990 has to be allowed on the very evidence of the prosecution itself.

(3.) THE dead body was sent to Dr. Akhauri Kailash Bihari, P.W.5 for autopsy and, as may appear from his evidence, he found a solitary ante -mortem wound of the following description: