RAJ KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the Appellant and learned counsel for the State.

(2.) THE sole Appellant, Raj Kumar Singh, has been convicted under Section 302/34 of the Indian Penal Code and sentenced to Rigorous Imprisonment for life vide Judgment of conviction dated 31.08.2012 and Order of sentence dated 03.09.2012 passed by the Ad -hoc Additional District and Sessions Judge -IV, Gopalganj in Sessions Trial No. 43 of 2011/04 of 2011.

(3.) DURING trial, the prosecution examined 7 witnesses. P.W. 1, Bikrma Singh, P.W. 2, Ramesh Singh, P.W. 3, Yogendra Singh, P.W. 4, Nidhi Kumari, who is daughter of Brij Kishore Singh, P.W. 5, Dr. Sanjiv Kumar, who conducted the postmortem examination, P.W. 6, Sanjay Kumar Singh, informant and son of the deceased and P.W. 7, Ugra Nath Jha the Investigating Officer.