RANDHEER RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been preferred by the appellant under Sec. 374(2) of the Code of Criminal Procedure putting to challenge the judgment of conviction dtd. 30/9/2020 and the order of sentence dtd. 5/10/2020, passed in T.R. No. 131 of 2020/ R.N. No. 1448 of 2018, arising out of Khanpur P.S. Case No. 162 of 2018, by the trial court, whereby the sole appellant has been convicted and sentenced as under: -

(2.) The sentences have been ordered to run concurrently with set off for the period of judicial custody.

(3.) Heard Mr. Vikram Deo Singh, learned counsel appearing on behalf of the appellant and Ms. Shashi Bala Verma, learned Additional Public Prosecutor representing the State.