PRAMOD KUMAR SINGH @ PRAMOD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner apprehends his arrest in Shyampur P.S. Case No. 42 of 2012 instituted for the offence under sections 302/34 of the Indian Penal Code and 27 of the Arms Act.

(3.) It is alleged in the fard-beyan filed by the informant Dhiraj Kumar Singh that on the date of occurrence, this petitioner and co-accused Dipak Singh armed with pistol, fired on him but the fire could not hit him. Thereafter, both these persons pushed down his brother, Sanjiv Kumar Singh and fired shot on him which hit in right 'kanpatti' of his brother. Thereafter, both the accused persons fled away.