CHURAMAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Shri Santosh Kumar Singh, the learned Advocate for the appellant/Churaman Singh @ Sriram Singh and Mr. Abhimanyu Sharma, the learned APP for the State.

(2.) The appellant has been convicted for the offence under Ss. 302 of the IPC and Sec. 27 of the Arms Act vide judgment dtd. 21/6/2016 passed by the learned Sessions Judge, Lakhisarai in Sessions Trial No. 195/2015 arising out of Lakhisarai P.S. Case No. 363/2015. By order dtd. 29/6/2016, the appellant has been sentenced to undergo imprisonment for life, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer simple imprisonment for six months for the offence under Sec. 302 IPC. For the offence under Sec. 27 of the Arms Act, the appellant has been sentenced for simple imprisonment for one year along with a fine of Rs.1,000.00 and in default of payment of fine, to further suffer simple imprisonment for one month. The sentences have been ordered to run concurrently.

(3.) One Bachchu Mistri is said to have been killed at the hands of the appellant and his brother, namely, Hiraman Singh @ Jairam Singh.