KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant challenges the judgment and order dated 27.5.1988, passed by the learned Additional Sessions Judge IX, Patna, in S.T. No. 1092 of 1986 (State vs. Krishna Singh), whereby he has been convicted under Section 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life.

(2.) According to the Fardbeyan of one Baleshwar Prasad (P.W.1), recorded on 25.9.1986 (Ext.1), that he had on the previous day, i.e. 24.9.1986, at about 8 A.M. learnt from his college going son that Sheela Kumari (wife of the appellant), the daughter of the informant, has been administered poison and she has been taken to Patna for treatment. The informant then immediately pot ready and reached Nalanda Medical Jollege and Hospital Patna, where he found the appellant with two persons. On seeing the informant, the appellant took to his heels. On enquiry, he found the dead body of Sheela Kumari on the Verandah of the Hospital. He also found Jugeshwar Prasad, the brother of the appellant, and a police functionary. He felt certain that poison had been administered by the husband. He had been demanding a Scooter from him which he was unable to give. The appellant had been beating up Sheela Kumari and harassing her to obtain Scooter by way of dowry from him. He is also in league with unsocial elements.

(3.) Investigation commenced and charge sheet was submitted against the appellant.