SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE sole appellant has been convicted under Sections 302/34 and Sections 394/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and ten years, respectively. Sentences, however, have been directed to run concurrently.

(3.) AFTER due investigation, police submitted charge -sheet against the appellant and one Fulkesari Devi for an offence under Sections 302/34. 394/34 and 414 of the Indian Penal Code. After taking cognizance of the offence, case was committed to the Court of Sessions and in the trial, the appellant was found guilty of the charges and was convicted and sentenced, as referred to above, and Fulkesari Devi was acquitted for want of evidence.