(1.) The present criminal appeal arises out of the judgment of conviction and order of sentence dtd. 26/4/2012 and 1/5/2012 respectively. The sole appellant has though been acquitted for the charge under Sec. 304-B I.P.C., has been convicted under Sec. 302 I.P.C. The appellant has been ordered to undergo rigorous life imprisonment and a fine of Rs.25,000.00 has been imposed upon him.
(2.) The prosecution story starts with the written information of one Dr. Sharat Kumar Singh (P.W.8) who happened to be the father of the deceased. He lodged the First Information Report with K.Hat Police Station in the district of Purnea on 16/7/2003 in respect of the alleged occurrence which took place on 13/7/2003 at about 8:30 P.M. as told to him by the residents of the Bank Colony.
(3.) On the basis of the aforementioned F.I.R. the police conducted investigation and submitted a charge-sheet. Cognizance was taken and thereafter the charges were framed against the sole appellant under Sec. 304-B I.P.C. as also under Sec. 302 I.P.C.
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