SERAJUDDIN @ BACHHA KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the judgment dated 22.02.1994 and order of sentence dated 26.02.1994 passed by Sri Tarkeshwar Prasad Singh, 3rd Additional Sessions Judge, Chapra, in S.T. No. 18/93, whereby the appellant was convicted for the offence punishable under Sections 302 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life.

(2.) Brief facts of the case are that while the informant and his mother was at home, appellant came armed with double barrel gun and fired on the mother of the informant due to which she died.

(3.) On the basis of above, a case being Taraiya P.S. Case No. 27 of 92 was registered against the appellant under Section 302 of Indian Penal Code. Police after investigation submitted charge-sheet against the appellant under Section 302 of the Indian Penal Code and cognizance of the offence was taken. Thereafter, the case was committed to the court of sessions, which ultimately traveled to the file of Sri Tarkeshwark Prasad Singh, learned 3rd Additional Sessions Judge, Chapra, for trial and disposal.