RAMLAL KUMHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal at the behest of the sole appellant is directed against the judgment and order dated 3.10.1989 in ST. No. 90/86 passed by Shri B.N. Singh, Sessions Judge, Gumla whereby and where-under he has been convicted under Section 302 of the IPC, and sentenced to imprisonment for life.

(2.) Briefly put the prosecution case as made out in the FIR (Ext. 1) is as under :

(3.) On the basis of the FIR (Ext. 1), the present case was instituted, the of ficer-in-charge of the PS. commenced the investigation and after completion of investigation charge-sheet was laid in Court against the appellant and Karmu Kumhar, father of the appellant.