CHANDRA SHEKHAR BHARTI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Sec. 302 IPC and sentenced to RI for life by the 3rd Additional Sessions Judge, Saran at Chapra by judgment and order dated 29.09.2010 in S.Tr. No. 08 of 1994 arising out of Amnour P.S. Case No. 115 of 1992 (G.R. No. 2548 of 1992).

(2.) The case of the prosecution according to P.W. 1, Mannan Khan who was a Police Official is that on the date of occurrence he had taken the deceased for her medical examination since she was a victim of kidnapping of Amnour P.S. Case No. 17 of 1992. After the examination, when he returned and was sitting within the premises of the Police Station on the verandah he went to wash his mouth her mother and uncle came to sitting with her and then suddenly the uncle i.e. the Appellant took out a knife from his pocket and started to assault her. The Appellant was caught by the Police Officials who were present at the Police Station and the deceased was taken to the hospital where she died.

(3.) During trial the prosecution examined seven witnesses.