SUBODH KUMAR SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner has been made accused in Koderma, Telaiya P.S case no.204 of 2011 corresponding to G.R No. 411 of 2011 for the offence under Sec. 302 of the Indian Penal Code.

(3.) Though there is direct allegation against the petitioner to have assaulted the deceased, who is his own brother, but from the case diary, it appears that the occurrence had taken place in a Saloon and the barber who was present at the place of occurrence, has stated that the petitioner was in his saloon when the deceased came and he assaulted the petitioner. Thereafter, in course of altercation, petitioner assaulted the deceased with the scissors which was kept in the said saloon.