AMBIKA SHARMA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) BY the judgment, dated 29.07.2009, passed, in Sessions Trial No. 199(A) of 1999, by learned 2nd Additional Sessions Judge, Madhepura, the accused -appellant, Ambika Sharma, stands convicted under Section 302 of the Indian Penal Code and Section 27 of the Arms Act, 1959. In consequence of his conviction, the accused -appellant stands, under the order, dated 31.07.2009, sentenced to suffer imprisonment for life, under Section 302 of the Indian Penal Code, and rigorous imprisonment for a period of seven years under Section 27 of the Arms Act. Both the sentences having been directed to run concurrently.

(2.) THE case of the prosecution, as unfolded by the First Information Report, may, in brief, be described as under:

(3.) IN support of its case, prosecution examined altogether 6 (six) witnesses. The accused were, then, examined under Section 313(1)(b) of the Code of Criminal Procedure, 1973, wherein the accused denied that they had committed the offences, which were alleged to have been committed by them, the case of the defence being that of denial. No evidence was adduced by the defence.