RAM KISHUN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is informant of Alamganj P.S. Case No. 280 of 2012 registered for the offence punishable under Sec. 302 and 120B of the Indian Penal Code.

(3.) The first information report is based on the fardbeyan recorded by S.I., Rabindra Prasad of Alamganj Police Station on 25th Oct., 2012 at 5.15 a.m. In the alleged incident, son of the petitioner was killed in the night of 24th Oct., 2012. The petitioner has raised suspicion against two persons namely, Ramjee Prasad Tatwa and Krishna Tatwa. The police have investigated the case and submitted charge sheet against both of them.