MANOJ MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment, dated 3.11.2012, passed, in Sessions Trial No. 596 of 2009, by the learned Additional Sessions Judge -I, Nalanda, at Biharsharif, convicting the accused appellant, namely, Manoj Mahto, under Section 302 read with Section 34 of the Indian Penal Code Consequent upon his conviction as mentioned hereinbefore, he has been sentenced, by order, dated 10.11.2012, to suffer imprisonment for life and pay fine of Rs.10,000/ - and, in default of payment, suffer rigorous imprisonment for a period of three months.

(2.) THE case of the prosecution may, in brief, be described as hereunder: -

(3.) IN support of their case, prosecution examined altogether seven witnesses. PW 1 is Sidheshwar Prasad, PW 2 is Ajay Kumar, PW 3 is Dinesh Kumar, PW 4 is Devendra Mahto, PW 5 is Arjun Mahto (Informant), PW 6 is Rakesh Ranjan (one of the Investigating Officers), who received the charge of investigation of this case on 5.4.2009 on the order of Superintendent of Police from Madan Prasad Singh, the previous Investigating officer, and PW 7 is Dr. Ramanand Prasad Singh (Medical Officer).