BINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against judgment of conviction, dated 4th March, 1993, passed in Sessions Trial No. 639 of 1990/269 of 1990, whereby the learned 5th Additional Sessions Judge, Nalanda, at Biharsharif, has convicted the sole appellant, under Section 302 of the Indian Penal Code, for having committed murder of one Balo Mahto and sentenced him, on 11.03.1993, to suffer imprisonment for life.

(2.) The prosecution case, in short, as disclosed in the First Information Report (Exhibit 3) of Kedar Mahto (PW 6) recorded, on 02.07.1990, at 06.15 PM, at Meherpar, by Sub-Inspector of Police, M. A. Hannan, Officer-in-Charge, Murarpur Police Station, is as follows:-

(3.) Based on the fardbayan and treating the same as First Information Report, Murarpur Police Station Case No. 334 of 1990 was registered, under Section 302 of the Indian Penal Code and, upon completion of the investigation, police submitted charge sheet, under Section 302 of the Indian Penal Code, against the accused.