KRISHNA GOPE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the order of conviction and sentence passed by the learned Additional Sessions Judge-II, Nalanda at Biharsharif under Section 302 of the Indian Penal Code.

(2.) THE sole appellant Krishna Gope has been convicted and sentenced to undergo imprisonment for life with a fine of Rs. 2,000 for the offence under Section 302 of the Indian Penal Code. In case of default of payment of fine, he has further been directed to undergo imprisonment for one year.

(3.) AFTER considering the evidence of prosecution witnesses and other materials on record, the trial Judge convicted and sentenced the appellant Krishna Gope as mentioned above. However, the learned Additional Sessions Judge acquitted the accused Arbind Gope and Karoo Gope. Hence, this appeal by Krishna Gope, the appellant.