MD. KALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Md. Ziaul Quamar, learned advocate for the appellant and Mrs. Shashi Bala Verma, learned APP for the State.

(2.) The appellant has been convicted under Sec. 302 of the Indian Penal Code and has been sentenced to undergo R.I for life, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer three months rigorous imprisonment vide judgment of conviction and order of sentence dtd. 4/4/2017/6/4/2017 respectively passed by the learned 5th Additional District and Sessions Judge, Purnia in Sessions Trial No.1239 / 2013, CIS No. 4425/13 (TR. No. 109/13).

(3.) The appellant is said to have assaulted the deceased and thrust a lathi inside his mouth leading to asphyxia and injury near his epiglottis which was the cause of death.