MD. NASEEM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.A. Shamsi, learned counsel for the appellant and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State.

(2.) This is an appeal preferred by the sole appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C. in short).

(3.) By the judgment and order under appeal dtd. 13/8/2018/18/8/2018 passed by Learned Sessions Judge, Madhubani in Sessions Trial No. 19 of 2015, the appellant has been convicted and sentenced as under: