AKHILESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mrs. Sheela Sharma, Amicus curiae for the appellant and Mr. G.P. Jaiswal, learned A.P. P. for the respondent.

(2.) THE sole appellant has been found guilty for an offence under sections 302 and 201 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and for a term of three years respectively. However, both the sentences have been directed to run concurrently.

(3.) ON the basis of the Fardbeyan, a formal F.I.R. (Exht. 1) was drawn up and a case under section 302. of the Indian Penal Code and after due investigation charge sheet was submitted against the accused persons namely Akhileshwar Singh. Hansraj Singh, Satish Singh and Sita Devi and after taking cognizance of the offence they were sent up for trial where appellant alone was found guilty and other accused persons were acquitted.