SANIKA LOHRA SON OF BAHURA LOHRA RESIDENT OF VILLAGE BARAGAIN UNDER POLICE STATION-LAPUNG, DISTRICT-RANCHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant namely, Sanika Lohra has challenged the judgment of his conviction under section 302 I.P.C and the order of sentence of R.I for life, both dated 03.06.1995 in Sessions Trial No.41 of 1994 passed by the learned 7th Additional Judicial Commissioner, Ranchi.

(2.) By an order dated 08.11.2004, the appellant was released on bail.

(3.) The case of the prosecution is narrated in the ferd-beyan of Koili Orain, the wife of Sakhwa Oraon, the deceased. In her ferd-beyan recorded on 15.08.1993 at 3.30 p.m, she has stated that the appellant-Sanika Lohra came inside her house and killed her husband who was sleeping in his room and when she raised cry several villagers including her daughter and son-in-law arrived there and they have seen the appellant-Sanika Lohra fleeing away outside her house. On the basis of her ferd-beyan, a First Information Report being Lapung P.S Case No.20 of 1993 was lodged against the appellant under section 302 I.P.C and after the investigation the appellant has been sent-up for trial. During trial the prosecution has examined six witnesses; the informant-Koili Orain is P.W 1 and her son-in-law namely, Karma Oraon is P.W 4. The doctor who has conducted autopsy over the dead body is P.W 5 and the investigating officer has been examined as P.W 6.