JITU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C. for brevity) challenging the judgment of conviction dtd. 8/2/2022 and the order of sentence dtd. 10/2/2022 passed by the learned Additional Sessions Judge-I, Bhagalpur, in Sessions Trial (GR) No. 131 of 2019, whereby the sole appellant has been convicted and sentenced as under: - <IMG>JUDGEMENT_57_LAWS(PAT)10_2022_1.jpg</IMG>

(2.) The sentences have been ordered to run concurrently with set off under Sec. 428 of the Code of Criminal Procedure (Cr.P.C. for brevity) for the custody already undergone.

(3.) Though, this appeal was earlier placed before us for considering the appellant's prayer for his suspension of sentence and his release on bail during the pendency of the appeal, considering the short point involved in the present appeal and keeping in mind the spirit of statutory prescription under sub- Sec. (4) of Sec. 374 of the Code of Criminal Procedure by an order dtd. 19/10/2022, the appeal was directed to be placed for final hearing today for expediting disposal of the appeal itself on merit.