SAIKH KISMAT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Under challenge, in the present appeal, are the judgment and order, dated 12.12.1992, passed, in Sessions Trial No. 136 of 19914, by learned Sessions judge, Sitamarhi, convicting the accused-appellant, Saikh Kismat, under Sections 302 of the Indian Penal Code and sentencing him suffer imprisonment for life.

(2.) The prosecutions case, as unfolded by the First Information Report, may, in brief, be set out as under:

(3.) During investigation, inquest was held over Anwarul Haques dead body, which was also subjected to post mortem examination, and, on completion of investigation, a charge sheet was laid, under Sec. 302 of the Indian Penal Code, against the accused Kismat Mian.