UDAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sabal Kumar Jhat, the learned counsel for the appellant and Mr. Dilip Kumar Sinha, the learned APP for the State.

(2.) The appellant has been convicted under Sec. 302 of the Indian Penal Code vide judgment dtd. 20/12/2016 passed by the learned Additional Sessions Judge-VI, Begusarai in Sessions Trial No. 910/2010 arising out of Bachwara P.S. Case No. 99/2010. By order dtd. 20/12/2016, the appellant has been sentenced to undergo R.I. for life, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer S.I. for six months under Sec. 302 of the I.P.C.

(3.) The appellant is said to have stabbed the deceased, who is the son of the informant (PW-5).