- (1.) This appeal has been preferred against the judgment of conviction and order of sentence dated 1.5.1998 passed by Shri Kumar Ganesh Dutt, 1st Additional Sessions Judge, Palamau in Sessions Trial No. 292 of 1995 whereby the appellant has been found guilty of committing murder of deceased informant, Pradeep Ram and has been convicted Under Sections 302 of IPC. and 27 of Arms Act and sentenced to undergo life imprisonment under Section 302 IPC. and to pay a fine of Rs. 5000/- and in default to undergo two years rigorous imprisonment. The appellant has been sentenced under Section 27 of the Arms Act to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1000/- and in default of payment to undergo rigorous imprisonment for six month. Both the sentences are to run concurrently.
(2.) The prosecution case was initially registered on the basis of the fardbeyan of the deceased, Pradeep Ram, under Section 307 of the I.P.C and 27 Arms Act. Subsequently, Pradeep Ram, the informant died after about five days and Section 302 I.P.C. was added.
(3.) The fardbeyan of the deceased, Pradeep Ram was recorded on 13 2 1995 at 10 a.m. in the hospital.;