PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant Prakash 'Singh, aged 21 years, has been convicted for the charge of murdering his stepbrother Mahendra Singh on 5.11.1989 at 3.30 p.m. at village Sobhepur, P.S. Nayagaon in the district of Saran and has been sentenced to life imprisonment by the IVth Additional Sessions Judge, Saran by judgment dated 24th May, 1991.

(2.) The prosecution story from the evidence emerged during trial may be summarised as follows. The deceased was stabbed in front of his house by the appellant in presence of Rukmini Devi and his daughter Sabita Kumari. The deceased Mahendra Singh was taken to Dr. Ram Janam Singh, where he was declared dead. The dead body was taken back to village Sobhepur where fardbeyan of Ram Kumar Singh, brother of the deceased was recorded by S.I. Nawal Kishore PW 8.

(3.) The evidence of the incident which led to the trial and conviction of the appellant was furnished by three eyewitnesses, namely, Saveeta Kumari PW 4 daughter of "the deceased, Rukmini Devi PW 6 widow of the deceased and one Bisha Roy PW 5. Learned trial Judge found the testimonies of these eye-witnesses to be absolute reliable and trust worthy.