PAWAN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 01.03.2007, passed, in Sessions Trial No. 125 of 1995, by learned Additional Sessions Judge, Fast Track Court No. IV, Muzaffarpur, the appellant stands convicted under Sections 302 and 201 of the Indian Penal Code. In consequence of his conviction under Section 302 of the Indian Penal Code, the appellant stands, under Order, dated 02.03.2007, sentenced to serve imprisonment for life and pay a fine of Rs. 10,000/- and, in default of payment of fine, suffer imprisonment for three months and to also undergo, for his conviction under Section 201 of the Indian Penal Code, rigorous imprisonment for three years with a fine of Rs. 1,000/- and, in default of payment of fine, suffer further imprisonment for a period of three months.

(2.) The prosecution's case, as unfolded at the trial, may, in brief, be described as follows:

(3.) At the trial, the accused pleaded not guilty to the charges framed against him under Section 302 and Section 201 of the Indian Penal Code.