NAGENDRA PD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') by the appellant/convict against impugned judgment and order of conviction dtd. 25/3/2014 and order of sentence dtd. 28/3/2014 passed by learned Adhoc Additional Sessions Judge-I, Bhojpur, Ara in Sessions Trial No. 194 of 2013 arising out of Sandesh P.S. Case No.107 of 2012, whereby the concerned Trial Court has convicted the present appellant for the offences punishable under Sec. 302 of the I.P.C and has sentenced him to undergo imprisonment for life and fine of Rs.50,000.00 and in default of payment of fine to undergo S.I. for six months.

(2.) The factual matrix of the present case is as under:-

(3.) Heard learned counsel Mr. Kamlesh Pd. Yadav for the appellant/accused and Mr. Sujit Kumar Singh, learned A.P.P. for the Respondent-State.