SHIV SHANKAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant as well as learned APP for the State.

(2.) CHALLENGE in this appeal is judgment of conviction dated 25th of July 2002 and sentence dated 27th of July 2002 passed by Presiding Officer, Additional Court No. III, Fast Track, Vaishali at Hajipur in connection with Sessions Trial No. 199/1993/263/2002 holding the sole appellant, Shiv Shankar Sah guilty for an offence punishable under Sections 307, 324 and 337 IPC and directing to undergo RI for ten years as well as fined of Rs. 5,000/ - in default thereof, to undergo RI for one year, RI for two years, RI for three months respectively with a further direction to run the sentences concurrently.

(3.) THEN thereafter, having institution of Hajipur Sadar P.S. Case No. 134/1992, the police entered into investigation and submitted charge -sheet leading to trial after conclusion of the same, ultimately met by the judgment impugned, appellant has been found guilty and accordingly sentenced, the subject matter of instant appeal.