CHARI ORAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant-Chari Oraon has challenged the judgment of conviction dated 18.12.1993 under section 302 I.P.C and the order of sentence of R.I for life dated 20.12.1993 passed by the Additional Judicial Commissioner, Lohardaga in S.T. No.418 of 1991/46 of 1992.

(2.) By an order dated 10.02.1994, the appellant was granted bail by this Court.

(3.) The prosecution case is based on circumstantial evidence; there is no eye-witness to the actual occurrence in which the deceased-Birsu Oraon has been killed.