ARUN KUMAR CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) By the judgment and order, dated 20.04.1993, passed, in Sessions Trial No. 116 of 1983/94 of 1989, by learned 1st Additional Sessions Judge, Samastipur, the accused-appellant, Arun Kumar Choudhary, stands convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code. In consequence of his conviction, the accused-appellant stands sentenced to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded by the First Information Report, may, in brief, be described as under:

(3.) At the trial, when a charge, under Sec. 302 read with Sec. 34 of the Indian Penal Code, was framed against Baleshwar Choudhary and his son, i.e., the present accused-appellant, Arun Kumar Choudhary, both of them pleaded not guilty thereto.