KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant has preferred this appeal against the judgment of conviction and order of sentence dated 03.03.1992 and 05.03.1992 as passed by the Additional Sessions Judge IV, Saran at Chapra by which the appellant has been held guilty for an offence punishable under Section 302 of Indian Penal Code (IPC) and sentenced to undergo rigorous imprisonment for life.

(2.) WE have heard the learned counsel for the appellant and learned counsel for the State and perused the records. We do not find any justification in interfering with the judgment and order of conviction and sentence. The reasons are thus:

(3.) UPON this Fardbayan, a formal first information report (FIR) was registered. Inquest report was prepared noting severe injuries on the head and neck and the recovery of the body from the house of the appellant. Post mortem was conducted confirming a broken arm, a ruptured artery in the neck, severe blows to the skull fracturing the skull at several places. Cause of death was due to excessive bleeding due to haemorrhage as a consequence of those injuries.