ASHOK KUMAR 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 to as 'the Code') against the judgment of conviction dtd. 24/3/2017 and order of sentence dtd. 6/4/2017, passed by learned Sessions Judge, Rohtas at Sasaram in connection with Sessions Trial No.620/2008, arising out of Bikramganj P.S. Case No.105/2008, whereby the concerned Trial Court has convicted the appellant for the offences punishable under Ss. 302/34 of the Indian Penal Code and sentenced him to undergo imprisonment for life and a fine of Rs.50,000.00 and in default of payment of fine, the appellant has to further undergo R.I. for six months.

(2.) Heard Ms. Vaishnavi Singh, learned counsel for the appellant and Mr. Binod Bihari Singh, learned APP for the State.

(3.) The factual matrix of the present case is as under: