PARMA SINGH @ PARMANAND THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel Sri Ranvir Singh appearing for the appellant as Amicus Curiae and also heard 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 11-09-2001 passed by Shri A. P. Srivastava, Fast Track Court No. ­I, Siwan in Sessions Trial No. 150 of 1980/ 11 of 2011 by which and whereunder, he convicted the appellant for the offence punishable u/S 324 of the Indian Penal Code and, accordingly, sentenced him to undergo rigorous imprisonment for one year under the aforesaid section.

(3.) ON the basis of aforesaid fardbeyan of the P.W. 3, Siwan Muffasil P.S. Case No. 11 of 1977 was registered and formal FIR was drawn up. After investigation, charge sheet was submitted for the offences punishable under Sections- 307, 326, 324 of the Indian Penal Code. Cognizance of the offence was taken and the case was committed to the court of sessions, in usual way.