GAJADHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are four appellants in this appeal. They have challenged the legality of their conviction under Section 302/34, I.P.C. for which they have been sentenced to rigorous imprisonment for life by the 1st Additional Sessions Judge, Dumka, in Sessions Trial No. 18/19 of 1985/85. The judgment was pronounced on 10th January, 1986.

(2.) The story unfolded by the witnesses in course of trial may be narrated as follows.

(3.) Dumka (Mufasil) P.W. 5 Case No. 25(4)83 was registered against these four appellants on the fardbeyan of Kodo Singh recorded on 28.4.83 at 5 p.m. by Md. Hanif, S.I. of Masjore out -Post. Appellant Nos. 2 and 3 are the sons of first appellant Gajadhar Singh. Appellant No. 4 Nunu Mani is the Bhagina of appellant No. 1.