KAMAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vipul Sinha, learned amicus curiae appearing for the appellant as well as Mr. Mukeshwar Dayal, learned Additional Public Prosecutor for the State.

(2.) This appeal has been preferred by the appellant challenging the judgment of conviction dtd. 10/11/2006 and order of sentence dtd. 15/11/2006 passed by learned Additional District and Sessions Judge FTC No. III, Buxar in Sessions Trial No. 90/2012 and 112/2002 arising out of Krishna Brahm P.S. Case No. 140 of 2001, whereby and whereunder appellant has been convicted for the offence punishable under Ss. 341, 325 and 307 of the Indian Penal Code. He is sentenced to undergo rigorous imprisonment for seven years for the offence u/s 307 of the Indian Penal Code. No separate sentence was passed for the offence u/s 341 and 325 of the IPC.

(3.) On the basis of information given by Bhagwan Yadav, injured himself on 9/8/2001, Krishna Brahm P.S. Case No. 140 of 2001 was registered under Ss. 323, 324 and 307/34 of the Indian Penal Code.