AKHILESH @ TAPESHWAR JADO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears on behalf of the appellant. Mrs. Vimala Kumari, Advocate is appointed as amicus curiae to assist this Court.

(2.) Heard learned amicus curiae and learned counsel for the respondents.

(3.) The appellant has been convicted under Section 304(B) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for eight years.