DUBRAJ ALDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant in this appeal, along with his son Dishing Alda, was prosecuted and charged for offence under Sections 302/34 of the Indian Penal Code for committing the murder of Ladu Alda. The trial Court acquitted Dishing Alda, but convicted and sentenced the appellant to life imprisonment for the said offence. Being aggrieved, the appellant has filed this appeal.

(2.) The prosecution case, as set out in the First Information Report (Ext. 5) is as follows :

(3.) After the First Information Report was lodged, the Investigating Officer investigated the case and submitted the charge-sheet against the appellant and his son Dishing Alda for the offence under Sections 302/34 of the Indian Penal Code. The Chief Judicial Magistrate, Chaibasa, took cognizance of the offence and committed the case to the Court of Session for trial.