NITIN KUMAR @ BANTI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellant and learned counsel for the Additional Public Prosecutor.

(2.) This case has been heard on priority basis on the submission of learned counsel for the Appellant that he has qualified for a Government post, but is unable to face the Interview on account of pendency of this Appeal, under which circumstances, this Appeal is heard out of turn.

(3.) The above named Appellant has been convicted under section 302 I.P.C. and sentenced to undergo Rigorous Imprisonment for life vide Judgment dated 13.01.2011 passed by the Additional Sessions Judge-XI, Saran at Chapra in connection with Sessions Trial No. 358 of 2001 arising out of Chapra Muffasil P.S. Case No. 123 of 2000.