AMRENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rama Kant Sharma, learned senior counsel for the appellant and Mr. Ajay Mishra, learned Additional Public Prosecutor for the State.

(2.) It would be relevant to mention here that vide order dtd. 17/9/2019, this appeal stands abated in respect of appellant No. 1 namely Shambhu Singh. However, this appeal is proceeded in respect of appellant No. 2 namely Amrendra Singh.

(3.) The appellant Amrendra Singh in this appeal has challenged the judgment of conviction dated 23rd of January, 1993 and the order of sentence dated 25th of January, 1993 passed by the learned 4th Additional Sessions Judge, Aurangabad in connection with Sessions Trial No. 110/83/35/87, arising out of Aurangabad (M) P.S. Case No. 197(5) of 1981.