RAGHU RABIDAS Vs. STATS OF BIHAR

JUDGEMENT

(1.) The sole appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to life imprisonment, on the charge of committing murder of Tanika Rabidas, by the impugned judgment and order dated 3.3.1990 passed by Sri P.N. Yadav, the then IIIrd Addl. Sessions Judge, Hazaribagh, in S.T. No. 28 of 1986.

(2.) Briefly put, the prosecution case, as made cut in the fardbeyan (Exhibit 4), is as under :

(3.) At the trial, the prosecution examined nine witnesses, in support of its case. Out of them, PW-7 (Geta Mahto) is a tendered witness. PW-5 (Ramphal Choudhary) and PW-6 (Gajadhar Rabidas) are the witnesses on the inquest report (Exhibit 6). The other PWs are : Dr. Ved Varat (PW-1), who held autopsy on the dead body of Tonika Rabidas, PW-2 (Ramjatan Ram), PW-3 (Kishori Prasad), PW-4 (Triveni Sonar), PW-8 (Balram Rabidas) and PW-9 (Dudh Nath Ram), the Investigating Officer. On the other hand, the defence did not examine any witness.