HARE RAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the judgment and order dtd. 20/8/2024 passed by the Division Bench of the High Court of Judicature at Patna in Criminal Appeal (DB) No. 237 of 2019 vide which the appeal filed by the appellant has been dismissed and the judgment and order dtd. 30/1/2019 passed by the learned Additional Sessions Judge, Saran convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short 'the IPC') and sentencing him to suffer imprisonment for life, has been affirmed.

(3.) Shorn of details, the facts giving rise to the appeal are as under :