- (1.) THE appellant was charged under Section 302 of the Indian Penal Code on the allegation of committing murder of Most. Jitani Devi. According to the prosecution, on 14.6.1999 at about 9:00 A.M. the deceased Most. Jitani Devi was returning to her house after taking bath from the well of one Prameshwar Sao and when she was about to enter into her house, the appellant dragged her and assaulted with sword, as a result of which she sustained injury on the back portion of her head and her five fingers of right hand were also severed. The injuries proved to be fatal and caused her death. The informant Prayag Sao claimed to have witnessed the occurrence. The cause of occurrence is said to be land dispute between the informant Prayag Sao and the accused appellant Indo Sao.
(2.) ON getting information, the Chauparan Police reached to the spot and recorded fard -beyan of Prayag Sao on 14.6.1999 at about 1:30 P.M. and registered a case under Section 302 of the Indian Penal Code.
(3.) THE Police, after investigation, submitted charge -sheet under Section 302, I.P.C. Charge was, accordingly, framed for the said offence and the appellant was put on trial. In defence, the appellant pleaded not guilty and claimed to be falsely implicated.;