MANI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Suresh Prasad Singh assisted by Mr. Subodh Kumar, the learned Advocates for the appellant and Mr. Dilip Kumar Sinha, the learned APP.

(2.) The sole appellant has been held guilty for the offence under Ss. 302/34 of the Indian Penal Code vide judgment dtd. 27/5/2016, passed by the learned Sessions Judge, Munger in connection with Sessions Trial No. 529 of 1990, arising out of Naya Ram Nagar P.S. Case No. 61 of 1989. By order dtd. 31/5/2016, he has been sentenced to undergo imprisonment for life, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer imprisonment for three months.

(3.) Though many persons were made accused in this case but the appellant only survived to face the Trial.