RAJ KAPOOR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE three appellants, having been found guilty for offences punishable under Sections 302/34 and 364 of Indian Penal Code (IPC), having been sentenced to life imprisonment and rigorous imprisonment for ten years respectively by judgment and order dated 30.04.1992/07.05.1992 passed by the Additional Sessions Judge IV, Aurangabad in Sessions Trial No 6 of 1987/92 of 1987, have filed this appeal.

(2.) THE deceased Bijay Ram is the first cousin and immediate neighbour of the appellants Raj Kapoor Ram and Ghanshyam Ram and apparently is also related to Sarkar Ram, the third appellant.

(3.) IN order to establish the charge, prosecution has examined eight witnesses. Let it be noted that out of the eight witnesses, four have been tendered. They are all relations of the appellants and the informant. PW 1 is Gulab Ram, the father of the deceased Bijay Ram. PW 2 is Kamlesh Ram, the brother of the deceased Bijay Ram. PWs 3 to 6 are tendered witnesses. PW 7 is Laxman Ram who is a formal witness who says that he was a witness to the inquest report which report has not been brought on record. PW 8 Ram Bhuwan Ram is the Investigating Officer (IO).