ROJAN MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant has been found guilty for the offence punishable under Sec. 302 of the Indian Penal Code and he has been sentenced to undergo imprisonment for life.

(2.) The prosecution case, briefly stated, is that on 13-7-1978 at about 9.30 a.m. the victim Kurban Mian had been found being chased by four persons. Ultimately, Qurban Mian who was on a cycle, left the cycle and started running away, but he was apprehended and he was assaulted by Tangi and Chhura resulting into his death. The appellant had been identified as one of the chasers.

(3.) Learned counsel appearing on behalf of the appellant has mainly confined his argument on the appreciation of evidence and it has been specifically put forward that the appellant has been falsely implicated at the instant of PW Bashir Ahmad, Mukhia, against whom he had enmity.