BRAHMDEO THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sumit Jha, learned counsel for the appellant and Mrs. Anita Kumari Singh, learned APP for the State.

(2.) By this appeal, appellant/convicted accused, Brahmdeo Thakur, is challenging the judgment of conviction and order of sentence dtd. 19/4/2004 passed by Sri Ram Pravesh Sharma, 1st Additional Sessions Judge, Sitamarhi, in Sessions Trial No.86 of 2002/ 25 of 2002 (arising out of Sitamarhi Sadar P.S. Case No.284 of 2001, by which the appellant has been convicted and sentenced to undergo rigorous imprisonment for 7 years under Sec. 307 of the Indian Penal Code and further to undergo rigorous imprisonment for 4 years under Sec. 3 and 4 of the Explosive Substances Act separately.

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