MUNESHWAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment and order, dated 24.02.1993, passed, in Sessions Trial No. 824 of 1986, by learned 8th Additional Sessions Judge, Munger, the accused-appellant, namely, Muneshwar Yadav, stands convicted under Sections 302 of the Indian Penal Code. Following his conviction, the accused-appellant has been sentenced to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under :

(3.) At the trial, a charge, under Section 302 read with Section 34 of the Indian Penal Code, was framed against the 02 (two) accused persons, namely, (1) Muneshwar Yadav and (2) Ganesh Yadav. To the charge so framed, both the accused pleaded guilty.