TENGARI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) INSTANT appeal has been filed through jail and on account thereof Sri Ashok Kumar Mishra has been requested to assist the Court and argue the appeal as an Amicus Curiae and accordingly, the instant appeal has been heard.

(2.) APPELLANT Tengari Paswan has challenged the judgment of conviction and sentence dated 20.12.1988 passed by 5 th Additional Sessions Judge, Rohtas in Sessions Trial No. 496 of 1985 convicting the appellant along with Jalil Khan for an offence punishable under Sections 302/34 of the IPC and sentenced both of them to undergo R.I. for life.

(3.) AFTER having registration of Nokha P.S. Case No. 87/85 investigation was taken up and charge-sheet was submitted after concluding the same. The offence being exclusively triable by the court of sessions led committal of the case where trial commenced and concluded in a manner, the subject matter of the instant appeal.