LAWS(JHAR)-2023-2-92

CHOUTHA MUNDA Vs. STATE OF BIHAR

Decided On February 15, 2023
Choutha Munda Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure against the judgment of conviction dtd. 6/9/1994 and order of sentence dtd. 9/9/1994, passed by learned Additional Judicial Commissioner IV, Ranchi in S.T. No.262 of 1985 by which the appellants were found guilty and convicted for the offence punishable under Ss. 302/149 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life for the offence punishable under Sec. 302/149 of the Indian Penal Code.

(2.) As per fardbeyan of the informant, the prosecution case in brief, is that:

(3.) The investigating Officer learnt about the occurrence at about 14.15 hours on the same day of occurrence from one Mochi Rai Munda, who was not an eye witness of the occurrence, as such after having recorded Sahna being Sanha No. 204 dtd. 12/2/1985, he proceeded to the place of occurrence, where he recorded the fardbeyan of informant, basis upon which a formal F.I.R. was registered against the accused persons under Ss. 147/148/149 and 302 of the Indian Penal Code.