PARMANAND PASWAN, SON OF LATE RAM PRATAP PASWAN, RESIDENT OF VILLAGE GANGA PRASAD, P.S. BRAUNI, DISTRICT BEGUSARAI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Under challenge, in the present appeal, is the judgment, dated 20.11.2007, passed in Sessions Trial No. 268 of 2004, by learned Additional Sessions Judge, Fast Track Court, III, Begusarai, whereby sentence has been passed against the accused-appellant.

(2.) By the impugned judgment, learned trial Court has convicted the accused-appellant under Sec. 302 of the Indian Penal Code. Following his conviction the accused-appellant has been sentenced to undergo rigorous imprisonment for life and also pay fine of Rs.10,000.00 and in default of payment of fine to undergo simple imprisonment for two years.

(3.) The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under :