MANOJ SAH 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. 6/12/2005 and order of sentence dtd. 9/12/2005 passed by Sri Kamal Prasad, learned District and Sessions Judge Begusarai in Sessions Case No. 140 of 2001 arising out of Barauni P.S. Case No. 433 of 2000, whereby and whereunder appellant has been convicted for the offence punishable under Sec. 307 of the Indian Penal Code. He is sentenced to undergo rigorous imprisonment for seven years.

(3.) It would be proper to mention here that trial facing accused Baiju Sah was acquitted.