Shree Chandrashekhar, J. - (1.) The sole appellant has faced the trial on the charge under section 302/34 IPC for committing murder of Brihaspati Mahto.
(2.) In Sessions Trial No. 245 of 1999, the appellant has been convicted and sentenced to R.I for life under section 302/34 IPC.
(3.) On the basis of the fardbeyan of Madan Yadav, son of the deceased, recorded on 06.12.1998 at about 2:00 p.m in his village, Dumri P.S. Case No. 105 of 1998 was registered against the appellant and his wife, namely, Ramani Devi. After the investigation, a charge-sheet was submitted and charge under section 302/34 IPC was framed against the appellant by an order dated 28.03.2000. During the trial, the prosecution has examined altogether eight witnesses; wife of the deceased, namely, Tupli Devi is P.W.1 and his son, the informant, is P.W.2.;