CHULHAI DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Additional Public Prosecutor for the State.

(2.) THE solitary appellant has preferred this appeal against his conviction for the offences under Section 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 2000/ -, in default, further to undergo simple imprisonment for six months and half of the amount so deposited is to be paid to the injured informant, as awarded on 12th June 2002, by Additional Sessions Judge, Fast Track Court ­ II, Sitamarhi, in connection with Session Trial No. 157/93/30/2002.

(3.) LEARNED Additional Public Prosecutor while considering the submission stated above some more compensation to the injured informant who though has suffered injury due to single blow of Lathi said to have been given by the appellant.