LAWS(PAT)-2015-7-91

ARUN RAI Vs. THE STATE OF BIHAR

Decided On July 20, 2015
Arun Rai Appellant
V/S
THE STATE OF BIHAR Respondents

JUDGEMENT

(1.) THIS appeal under sections 374 and 389(1) of the Code of Criminal Procedure (for short "the Code) is directed against the judgment and order dated 6.4.2010 passed by learned 3rd Assistant Sessions Judge -cum -Chief Judicial Magistrate, Muzaffarpur in Sessions Trial No. 8 of 1992 arising out of Minapur P.S. Case No. 80 of 1986 whereby the learned 3rd Assistant Sessions Judge -cum -Chief Judicial Magistrate, Muzaffarpur, has convicted the appellant and two others under sections 307/149 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 2,000/ -.

(2.) WHILE admitting the appeal, vide order dated 26.5.2010, a Bench of this Court granted bail to the appellant and summoned the lower court records.

(3.) SECTION 374 of the Code lays down forum for filing appeals by the accused persons against the order of convictions. It reads as follows: