MD. ISLAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bimlesh Kumar Pandey, learned counsel for the sole appellant and Mr. Bal Mukund Prasad Sinha, learned APP.

(2.) The present appeal has been preferred against the judgment and order dtd. 6/11/2023/9/11/2023 passed by learned Additional Sessions Judge-13, East Champaran, Motihari by which while exonerating the other accused persons of the charges, the appellant, Md. Islam @ Phul Babu has been convicted under Sec. 304(B) of the Indian Penal Code and sentenced to undergo Rigorous Imprisonment for 10 years with a further direction to that the period already undergone by the convict shall be set off from the period of sentence.

(3.) Earlier the appeal was admitted on 29/1/2024 by the Co-ordinate Bench and the Trial Court Record was called for which has now been received.