MICHAEL DUNGDUNG Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure against the judgment of conviction and order of sentence dtd. 25/3/1994, passed by learned Additional Sessions Judge, Simdega, in Sessions Trial No. 26 of 1993, by which the appellant was found guilty and convicted for the offence punishable under Sec. 302 of the Indian Penal Code and was sentenced to undergo imprisonment for life for the offence punishable under Sec. 302 of the Indian Penal Code.

(2.) As per fardbeyan of the informant, recorded on 15/8/1992 at 10.00 a.m. (day) before the Bara Babu (Head Clerk) of Bolwa Police Station, the prosecution case in brief, is that:

(3.) On the basis of fardbeyan of informant-Fulkeria Kullu (P.W. 1), recorded by Officer-in-Charge of Bolwa Police Station, a formal F.I.R. being Bolwa P.S. Case No. 13 of 1992 was registered against the accused under Sec. 302 of the Indian Penal Code.