BHUPENDRA NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole accused in the case is the appellant. He has been convicted under sections 302 and 328 I.P.C. and sentenced to undergo imprisonment for life under section 302 I.P.C. and no separate sentence was awarded under section 328 I.P.C. The appeal preferred by him was dismissed by the High Court. Hence, the present appeal pursuant to the special leave granted by this Court. It is alleged that he committed the murder of Chandra Mani Lal Chowdhary (the deceased) by administering poison. The prosecution case is as follows.