PARMANAND MAHTO 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 306 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for eight years, as awarded on 29th January 2000, by learned 3rd Additional Sessions Judge, Begusarai, in connection with Session Trial No. 248/98 / 18/99 arising out of Bakhari P.S. Case No. 26/98, initially instituted for the offences under Section 376 and 306 of the Indian Penal Code against the appellant who by same judgment has been acquitted from the charge under Section 376 of the Indian Penal Code.

(3.) THE appellant has faced trial in both the offences, to substantiate the charges prosecution produced the following documents besides examining eight witnesses: