STATION SAMBHUGANJ, DISTRICT BANKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 23rd July, 2007, passed, in Sessions Trial No. 1028 of 2006, by learned Additional Sessions Judge, Fast Track Court No. V, Banka, the appellant stands convicted under Section 302 of the Indian Penal Code and, in consequence of his conviction, he has been, by order, dated 24th July, 2007, sentenced to suffer imprisonment for life.

(2.) The case of the prosecution may, in brief, be described thus:

(3.) To the charge framed, under Section 302 of the Indian Penal Code, at the trial, the accused pleaded not guilty.