ARUN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Code') challenging the judgment of conviction dtd. 25/4/2017 and order of sentence dtd. 3/5/2017 passed by learned Additional District and Sessions Judge, 1st, Gaya in Sessions Trial No. 415/2015 (S.J.)/28/2017 arising out of Atri P.S. Case No. 29 of 2014 whereby the concerned Trial Court has convicted the present appellant for the offences punishable under Sec. 302 of the Indian Penal Code, Sec. 27 of the Arms Act and sentenced him to undergo rigorous imprisonment of life with fine of Rs.10,000.00 (Ten Thousand) under Sec. 302 of the Indian Penal Code and on default of payment of fine, he shall further undergo rigorous imprisonment for one year and sentenced to 7 years rigorous imprisonment with fine of Rs.10,000.00 under Sec. 27 of the Arms Act and on default of payment of fine, he shall further undergo rigorous imprisonment for one year.

(2.) The brief facts leading to filing of the present appeal are as under:-

(3.) Before the Trial Court, the prosecution has examined 15 witnesses. Thereafter, further statement of the accused came to be recorded under Sec. 313 of the Code. After conclusion of the trial, the Trial Court passed the impugned judgment and order against which, the present appeal is filed.