SITA RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appeal has been filed against the judgment and order dated 30.6.1986 passed by 1st Additional Sessions Judge, Muzaffarpur in S.T. No. 48/19 of 1986/83 whereby the appellant has been convicted for the offence under Section 302 of Indian Penal Code and sentenced to undergo imprisonment for life.

(2.) ONE Vidyanand Singh, Mukhia of Jogni Galiari Gram Panchayat sent a written report on 29.10.1978 through the Chaukidar to the Officer-in-charge of Sakra Police Station stating therein that Sita Ram Singh committed murder of Satyanarain Singh at 12 noon. Now he is not in sound condition of mind. He may commit further offence. He requested to come to the place of occurrence to maintain peace.

(3.) THE defence of the appellant was that he is innocent and has not committed any offence. In the written statement specific defence was taken that the appellant was suffering from insanity.