BHOLA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Vaishnavi Singh, learned Advocate for the appellant and Mr. Abhimanyu Sharma, learned Additional Public Prosecutor for the State.

(2.) The appellant has been convicted under Sec. 302 of the I.P.C. and has been sentenced to undergo rigorous imprisonment for life, to pay a fine of Rs.20,000.00 and in default of payment of fine, to further suffer S.I. for one year under Sec. 302 IPC in S. Tr. No. 342/2014-46/2015 (arising out of Karpi P.S. Case No. 52/2014) corresponding to G.R. No. 673/2014) vide judgment and order dtd. 29/5/2017/ 31/5/2017 passed by the learned 5th Additional Sessions Judge, Jehanabad.

(3.) One Parmeshwar Thakur is said to have been killed at the hands of the appellant.