SHANKAR MISTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under challenge in the present appeal is the judgment, dated 21.11.2009, passed, in Sessions Trial No. 240 of 1988,by learned Additional Sessions Judge, Fast Track Court No. 1, Banka, whereby the accused-appellant, Shankar Mistri, sands convicted under Sec. 302 and 201 of the Indian Penal Code. Following his conviction under Sec. 302 of the Indian Penal Code, the accused-appellant, Shankar Mistri, has seen sentenced, under the order, dated 24.11.2009, to suffer imprisonment for life and, for his conviction under Sec. 201 of the Indian Penal Code, the accused-appellant, Shankar Mistri, has seen sentenced, under the order aforementioned, to undergo rigorous imprisonment for a period of 7 (seven) years.

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

(3.) At the trial, charges, under Sections 302 and 201 read with Sec. 34 of the Indian Penal Code, were framed against the two accused aforementioned. To the charges, so framed, both the accused pleaded not guilty.