RAVI KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant who happens to be one of the accused, separately charge-sheeted in Crime No.132 of 2012 of Muffasil Police Station, Munger in Sub-Division Sadar is challenging the Judgment and Order dtd. 19/11/2013 and 20/11/2013 passed by the learned Additional Sessions Judge-I, Munger, in Sessions Case No.720 of 2012 thereby convicting him of the offences punishable under Ss. 376 and 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life on both counts with imposition of fine of Rs.5000.00 on each count. For the sake of convenience, the appellant shall be referred to in his original capacity- the accused.

(2.) Facts leading to the prosecution of the instant appeal can be summarized thus:

(3.) In support of case of the prosecution, the prosecution has examined the following witnesses to establish the circumstances that soon before and after the incident, the appellant/accused along with the co-accused were found in the vicinity of that school eating snacks as well as drinking liquor.