PRAMOD BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Additional Public Prosecutor for the State as also perused the learned trial court records.

(2.) This appeal has been preferred for setting aside the judgment of conviction dtd. 18/3/2023 (hereinafter referred to as the 'impugned judgment') and the order of sentence dtd. 21/3/2023 (hereinafter referred to as the 'impugned order') passed by learned 21st Additional District and Sessions Judge, Motihari, East Champaran (hereinafter referred to as the 'learned trial court') in Session Trial No.727 of 2019 arising out of Mehsi P.S. Case No.260 of 2019.

(3.) By the impugned judgment, the appellant has been convicted for the offence under Sec. 302 of the Indian Penal Code (in short 'IPC'). By the order of sentence, he has been ordered to undergo imprisonment for life with a fine of Rs.10,000.00 under Sec. 302 IPC and in default of payment of fine, he shall further undergo rigorous imprisonment for one year.