MD. HABIB Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THIS criminal appeal has been preferred against the judgment of conviction dated 31.7.2001 and sentence order dated 1.8.2001 passed by learned Addl. Sessions Judge V, Darbhanga in Sessions trial no. 92/1997 by which and whereunder he convicted the appellant for the offences under section 307 of the Indian Penal Code and 3 of the Explosive Substance Act and accordingly, sentenced him to undergo rigorous imprisonment for seven years each for committing the offences under section 307 of the Indian Penal Code and 3 of the Explosive Substance Act and furthermore, he sentenced the appellant to undergo rigorous imprisonment for five years for committing the offence under section 4 of the Explosive Substance Act and directed that all the sentences shall run concurrently.

(3.) ON the basis of fardbeyan, Lalit Narain Mithila University P.S. case no.21/1993 for the offences under sections 307, 324 of the Indian Penal Code and 3 and 4 of the Explosive Substance Act was registered and accordingly, formal first information report was drawn against the appellant under the above stated sections and the matter was investigated and after completion of investigation, Investigating officer submitted charge sheet.