RAMJI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant Ramji Singh has been convicted under the charge under S.302 of the I.P.C. for committing the murder of his own uncle Ramdeo Singh. He has been sentenced to suffer imprisonment for life.

(2.) He was put on trial with his father Kapildeo Singh and his mother Hirjharia alias Phulmati and three other agnetic relations. The other remaining accused were charged under S.302/149 and also under Ss. 148 and 147 of the Code. But all of them have been acquitted accused Ramji Singh, besides the charge under S.302 of the Code was further charged under S.148 and also under S.324 for causing voluntary hurt to P. W. 6 Radhika Devi wife of deceased Ramdeo Singh, but he has been acquitted of that charge.

(3.) The occurrence took place on the 29th Sept., 1980 in the morning at about 7 a.m. at village Chhotki Kothia about 12 k.m. away from police station Buxar in the district of Bhojpur.