Chandrashekhar, J. - (1.) The Judgment and order of acquittal of the sole accused from the charges framed against him u/s 302/201 I.P.C. in Sessions Trial No. 453 of 1995 has been challenged by the State in the instant acquittal appeal filed u/s 378(1) (5) of the Code of Criminal Procedure.
(2.) F.I.R. was registered on the basis of ferdbeyan of one Khiru Mahto, the father-in-law of the deceased namely, Saroiya Devi. It was against unknown. In the postmortem examination a single injury on the neck of the deceased was found by the doctor. No other external or internal injury was detected on the dead body. The informant did not raise a finger of suspicion to any one.
(3.) The entire prosecution case against the accused rests solely on the alleged confession of the respondent-accused and recovery of tangi in his presence.;