JAMWANT CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 13.01.1993, passed, in Sessions Trial No. 59 of 1991/12 of 1991, by learned 1st Additional Sessions Judge, Rohtas, at Sasaram, the appellant, Jamwant Choudhary, stands convicted under Sec. 302 of the Indian Penal Code. In consequence of his conviction, the appellant stands, under the order, dated 15.01.1993, sentenced to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial of the present accused-appellant, Jamwant Choudhary, a charge, under Sec. 302 of the Indian Penal Code, was framed. To the charge so framed, the accused-appellant pleaded not guilty.