SHIVLAL MARANDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The accused appeals.

(2.) The appellant, on being tried for an offence under Section 302, I.P.C. was convicted and sentenced to imprisonment for life by the Trial Judge and challenging the said conviction and sentence, the present appeal is filed.

(3.) The allegation against the appellant is that at 11.45 p.m., on 3-4-1987, he shot two arrows causing injuries on the hand and on the abdomen of Munshi Murmu, husband of Pano Hansda, P.W.4, and that on account of the injuries, Munshi Murmu died.