DAYA NAND RISHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant has been convicted for the offence under Sec. 302 of the Indian Penal Code vide judgment dtd. 27/5/2017 passed in Sessions Trial No. 569 of 2015/12 of 2017 (CIS No. 536 of 2015), arising out of K. Nagar P.S. Case No. 565 of 2013. By order dtd. 31/5/2017, he has been sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00. No default clause has been added in the sentence.

(3.) One Sitabi Rishi, an eighty years old man, is said to have been killed at the hands of the appellant and many others, who have not been put on Trial.