MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The intervenor petitioner is the brother of the deceased.

(2.) The factual aspect leading to the petitioner to file the instant application may be summarized in the following words. The deceased is a married lady who had met with an unnatural death on receiving gunshot injury. After the death of the deceased her husband (appellant herein) filed a complaint before the police on the basis of which Sheikhpura P.S. Case No. 657 of 2023 under Sec. 307 of the IPC and 27 of the Arms Act was registered. Subsequent to the registration of FIR, the injured died and penal provision under Sec. 302 of the IPC was added. In course of investigation police came to the finding that it is the informant who allegedly fired at his wife and charge-sheet was submitted under Sec. 302 of the IPC and Sec. 27 of the Arms Act. The case was registered as Sessions Trial No. 10/2024 and by a judgment of conviction, the appellant was held guilty for the offence under Sec. 302 of the IPC on 8/8/2025 and sentenced to suffer life imprisonment.

(3.) We have already recorded that the present petitioner is the brother of the deceased. He has filed the application with a prayer to allow him to be a party respondent in the instant appeal on the ground that he is the victim of the incident.