SOBIN HARIJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against tho judgment and order dated 1.8.1984 passed by Shri H.K. Verma, 2nd Additional Sessions Judge, Bhagalpur, in Session Trial No. 224 of 1978, whereby the Appellant has been convicted of the offences punishable under Sections 364 and 302 of Indian Penal Code and sentenced to undergo imprisonment for life under each count with a direction that the sentences shall run concurrently.

(2.) The case of the prosecution may briefly be stated as follows:

(3.) The defence of the Appellant was complete denial by him that he had committed any offence. There was also suggestion that he was implicated falsely because of enmity.