SAROJ KUER Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) read with Sec. 389(1) of the Code of Criminal procedure, challenging the impugned judgment of conviction dtd. 23/1/2014 and the order of sentence dtd. 29/1/2014 passed by learned Additional Sessions Judge-IV, Gopalganj, in Sessions Trial No. 38 of 2010/67 of 2010,

(2.) awhereby the sole appellant has been convicted and sentenced as under:- <IMG>JUDGEMENT_53_LAWS(PAT)10_2022_1.jpg</IMG>

(3.) We have heard Mr. Amit Kumar Rakesh, learned counsel appearing on behalf of the appellant and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State.