MD. ZIARUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant Md. Ziarul in this appeal has challenged the judgment of conviction dated 11th of December, 2013 and the order of sentence dated 12th of December, 2013 passed by the learned 1st Additional Sessions Judge, Munger in connection with Sessions Trial No. 554 of 2011, arising out of Kharagpur P.S. Case No. 40 of 2011.

(3.) By the aforesaid judgment dated 11th of December, 2013, the appellant has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code (for short I.P.C).