- (1.) Heard learned counsel for the appellant and the learned counsel for the State.
(2.) The sole appellant is aggrieved by the Judgement of conviction and Order of sentence dated 05.09.1992, passed by the learned 3rd Additional Sessions Judge, Jamshedpur, in S.T. No. 116 of 1984-89, whereby the appellant was found guilty and convicted for the offence under Sections 302/34 of the Indian Penal Code, and upon hearing on the point of sentence, he was sentenced to undergo rigorous imprisonment for life for the said offence.
(3.) The prosecution case was instituted on the basis of the fardbeyan of one Ram Parvesh Dubey, the father of the deceased Anil Kumar Dubey, who had stated that on 20.11.1983 his son had gone out of his house, but he did not return back. Subsequently, the informant was informed that his son was done to death, whereupon he rushed to the place of occurrence along with his nephew, Sanjay Kumar Dubey and found the dead body of his son. He has stated that there was a fire arm injury on the head of the deceased and it also appeared that the deceased had also been assaulted by sharp cutting weapon. He was also informed at the place of occurrence that the deceased was murdered by the appellant, Arjun Thakur along with one of his associates. On the basis of the fardbeyan of the informant to the aforesaid effect, Jugsalai P.S. Case No. 172/1983 was instituted for the offence under Sections 302 / 34 of the Indian Penal Code, and investigation was taken up. After investigation the police submitted the charge-sheet against the appellant, Arjun Thakur.;