SURESH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) UNDER the judgment, dated 05.03.2008, passed, in Sessions Trial No. 58 of 2003, by learned Additional Sessions Judge, Fast Track Court No. II, Madhepura, the appellant, Suresh Singh, stand convicted under Section 302 of the Indian Penal Code and Section 27(2) of the Arms Act, 1951. Following his conviction under Section 302 of the Indian Penal Code, the accused -appellant has been sentenced to suffer imprisonment for life and, for his conviction under Section 27(2) of the Arms Act, 1951, the accused -appellant has been sentenced to undergo rigorous imprisonment for three years, both the sentences having been directed to run concurrently.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 8 (eight) witnesses.