KISLAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pratik Mishra, Mr. Udit Narayan Singh and Mr. Gajendra Kumar Singh, learned counsel appearing for the appellants as well as Mr. Gopal Prasad Roy, learned counsel appearing for the informant and Ms. Shashi Bala Verma and Mr. Abhimanyu Sharma, learned Additional Public Prosecutor for the State.

(2.) This appeal is preferred by the appellant challenging the judgment of conviction dated 27th of April, 2012 and order of sentence dated 19th of May, 2012 passed by the learned Sessions Judge, Muzaffarpur in Sessions Trial no. 45 of 2010 arising out of Aurai P.S. Case No. 80 of 2009.

(3.) By the aforesaid judgment dtd. 27/4/2012 appellant- Chandan Singh has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code and appellant Kislay Kumar Singh has been convicted for the offence punishable under Sec. 302/34 of the Indian Penal Code. By the impugned order, both the appellants have been sentenced to undergo imprisonment for life and a fine of Rs.25,000.00 and in default of payment of fine to undergo an additional imprisonment for one year.