NAGENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellant as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred against the judgment of conviction and sentence order dated 28.09.2001 passed by Sri Shio Murat Ram, 5th Additional Sessions Judge, Samastipur in Sessions Trial No. 221 of 1999 by which and whereunder he convicted the appellant for the offence punishable under Sections 307 of the Indian Penal Code and 27 of the Arms Act and sentenced him to undergo rigorous imprisonment for a period of seven years under Section 307 of the Indian Penal Code and three years rigorous imprisonment under Section 27 of the Arms Act and directed that both the above stated sentences would run concurrently.

(3.) ON the basis of aforesaid Ferdbeyan, Patori P.S. Case No. 85 of 1993 under Sections 324, 307 of the Indian Penal Code and 27 of the Arms Act was registered and accordingly, formal first information report under the above stated sections was drawn against the appellant. The matter was investigated by the Investigating Officer and after completion of investigation, Investigating Officer submitted charge sheet against the appellant. On being receipt of the charge sheet, the cognizance of the offence was taken and the case was committed to the court of Sessions, in usual way.