UMESH RAVIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 04.04.2013, passed, in Sessions Trial No. 261 of 2009, by learned Ad hoc Additional Sessions Judge III, Gaya, the appellant, Umesh Ravidas, stands convicted under Section 302 of the Indian Penal Code. In consequence of his conviction, the appellant stands, under the order, dated 10.04.2013, sentenced to suffer imprisonment for life and pay fine of Rs. 2,000/-.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, when a charge, under Section 302 of the Indian Penal Code, was framed against accused Umesh Ravidas, he pleaded not guilty thereto.