BISHNU DEO VISWAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vipul Sinha, learned Amicus Curiae on behalf of the appellants and Mr. Ramchandra Singh, learned A.P.P for the State.

(2.) The present appeal has been filed against the judgment of conviction dated 21.12.2006 and order of sentence dated 22.12.2006 passed by learned Additional District and Sessions Judge, F.T.C-V, Araria, in connection with Sessions Trial No. 75 of 2006 and 249 of 1987, arising out of G.R. Case No. 315 of 1986, whereby and whereunder the appellant was found guilty and convicted for the offence punishable under Sections 366 of Indian Penal Code and he was sentenced to undergo rigorous imprisonment for a period of seven years and fine of Rs. 5,000/- and in default of payment of fine he has been further sentence to undergo simple imprisonment for one month.

(3.) Notably, co-accused Krishnalal @ Krishnanand Bishwas was acquitted.