(1.) Heard Mr. Anirudh Kumar Sinha, learned counsel for the appellant and Mr. Ajay Mishra, learned Additional Public Prosecutor for the State.
(2.) This appeal is directed against the judgment of conviction dtd. 1/12/2018 and the consequent order of sentence dtd. 5/12/2018 passed by the learned Presiding Officer, Fast Track Court-I, Nalanda at Bihar Sharif in Sessions Trial Case No. 291 of 2012/ C.N.R. No. 0070 of 2012 arising out of Sohsarai PS. Case No. 134 of 2011 whereby and whereunder the sole appellant has been convicted for the offences punishable under Ss. 302 and 201 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for life besides a fine of Rs.25,000.00 for the offence under Sec. 302 of the IPC and in default of payment of fine to further undergo rigorous imprisonment for three years and rigorous imprisonment for five years and a fine of Rs.5,000.00 for the offence under Sec. 201 of the IPC and in default of payment of fine to further under rigorous imprisonment for six months. However, both the sentences were directed to run concurrently.
(3.) The First Information Report (for short 'FIR') of Sohsarai PS. Case No. 134 of 2011 is based on the fardbeyan of one Ram Pravesh Kumar (P.W.3), which was recorded by one Shree Kant Sharma (P.W.9), a Sub-Inspector of Police of Sohsarai Police Station on 13/12/2011 at 6:55 PM in the Mohalla- Habibpura.