SANJAY KUMAR PANJIKAR 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.) IN support of their case, prosecution examined altogether five witnesses including the Investigating Officer. The accused was, then, examined under Section 313 (1) (b) of the Code of Criminal Procedure and in his examination aforementioned, the accused denied that he had committed the offence, which was alleged to have been committed by him, the case of the defence being that of denial. No evidence was adduced by the defence.