PRADEEP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amis Kumar, learned counsel appearing for the appellant as well as Mr. S.N. Prasad, learned Additional Public Prosecutor for the State.

(2.) This appeal is preferred by the appellant challenging the judgment of conviction and order of sentence dated 18th day of April 1994 passed by the learned 2nd Additional Sessions Judge, East Champaran, Motihari in Sessions Trial no. 62 of 1993.

(3.) By the aforesaid judgment dated 18th day of April, 1994 appellant- Pradeep Kumar has been convicted for the offence punishable under Sec. 302/34 of the Indian Penal Code. After hearing the convict on the point of sentence, vide consequential order dated 18 day of April, 1994, the trial court sentenced the appellant Pradeep Kumar to undergo rigorous imprisonment for life for the offence punishable under Sec. 302/34 of the Indian penal Code.