PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned APP appearing for the State.

(2.) This appeal has been filed against the judgment of conviction dtd. 5/1/2018 and order of sentence dtd. 9/1/2018 passed by the learned Additional Sessions Judge-cum-Fast Track Court No.1, Lakhisarai, in connection with Sessions Trial Case No. 62 of 2005, arising out of Surajgarha P.S. Case No. 243 of 2003, G.R. No. 694 of 2003, whereby and whereunder the appellant has been convicted for the offence punishable under Sec. 306 of the Indian Penal Code (hereinafter referred to as 'IPC') and sentenced to undergo rigorous imprisonment for 5 years with a fine of Rs.10,000.00 (Rupees ten thousand only) for the said offence and in default of payment of fine, to further undergo rigorous imprisonment for a period of 3 months.

(3.) The appellant Pankaj Kumar @ Vijay Pandit was tried along with co-accused Ram Prasad Pandit and Badami Devi.