KANHAIYA PATEL Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) UNDER the judgment, dated 11.8.2009, passed, in Sessions Trial No. 854 of 2005, by learned 4th Additional Sessions Judge, West Champaran, at Bettiah, the accused -appellant, Kanhaiya Patel, stands convicted under Section 302 of the Indian Penal Code. Following his conviction under Section 302 of the Indian Penal Code, the accused -appellant, Kanhaiya Patel, has been sentenced, under the order, dated 12.8.2009, to suffer imprisonment for life and pay a fine of Rs. 5,000/ - and, in default of payment of fine, to undergo simple imprisonment for a period of one year. The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under: - - -

(2.) AT the trial, when a charge, under Section 302 of the Indian Penal Code, was framed against accused Kanhaiya Patel, he pleaded not guilty thereto.

(3.) HAVING , however, arrived at the finding that accused Kanhaiya Patel had been proved guilty of the charge framed under Section 302 of the Indian Penal Code, teamed trial Court convicted him accordingly. Following his conviction, sentence has been passed against the convict as mentioned above.