MANGER MALLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Miss. Surya Nilambari, learned counsel appearing for the appellant as well as Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State.

(2.) This appeal is preferred by the appellant challenging the judgment of conviction and order of sentence dated 29th day of April 1994 passed by the learned Additional Sessions Judge-V, Gaya in Sessions Trial no. 19 of 1991 / 436 of 1991 arising out of Amas P.S. Case No. 5 of 1988.

(3.) By the aforesaid judgment dated 29th day of April, 1994 appellant- Manger Mallah has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code. After hearing the convict on the point of sentence, vide consequential order dated 29th day of April, 1994, the trial court sentenced the appellant Mangar Mallah to undergo rigorous imprisonment for life for the offence punishable under Sec. 302 of the Indian penal Code.