LAXMAN LAL @GUJU LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) On 24th July, 1985, the appellant was charged by the Sessions Judge of Hazaribagh, for having committed the murder of of Sita Sau. The charge related to an occurrance having taken place at 4.30 p.m. on 16th May, 1980 at village Lipda in the district Chatra.

(2.) The case of the prosecution has been nearly narrated in paragraph 2 of the judgment in appeal as follows :

(3.) By judgment pronounced on 30-4-1988 the Additional Sessions Judge, Hazaribagh, found the appellant guilty for the murder of Sita Sao and sentenced him to imprisonment for life.