LAWS(PAT)-2024-1-73

MD. MURTUZA Vs. STATE OF BIHAR

Decided On January 16, 2024
Md. Murtuza Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel appearing for the appellant and Mr. Sujit Kumar Singh, learned Additional Public Prosecutor (for brevity 'APP') for the respondent-State.

(2.) This appeal has been filed on behalf of the appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.') against the judgment of conviction dtd. 12/6/2014, and order of sentence dtd. 17/6/2014, rendered by the learned Ad-hoc Additional District and Sessions Judge 1st, Vaishali at Hajipur in connection with Sessions Trial No. 200 of 2010, arising out of Mahua P.S. Case No. 93 of 2009, whereby and whereunder, the appellant has been convicted for the offences punishable under Ss. 302 and 307 of the Indian Penal Code (for brevity 'the IPC') and sentenced to undergo imprisonment for life and a fine of Rs.20,000.00 (Twenty Thousand) under Sec. 302 of the IPC and in default of payment of fine to undergo imprisonment for six months. The appellant has further been sentenced to undergo rigorous imprisonment for ten years and a fine of Rs.5,000.00(Five Thousand) and in default of payment of fine to further undergo imprisonment for three months. However, all the sentences were directed to run concurrently.

(3.) The Prosecution Story in brief is as under :-