GHOSH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals are being heard and disposed of by this common judgment because they have been preferred by the same appellant against the same judgment, one through his counsel and another directly from the jail.

(2.) Heard Mr. Rajesh Kumar, learned counsel for the appellant appointed by this Court to appear as amicus curiae as the Advocate who earlier appeared for the appellant chose not to appear in these appeals. Even after service of notice the appellant did not appear nor appointed another Advocate.

(3.) These appeals are against judgment and order of conviction of the appellant for offence under Sec. 302/364 and 201 of the IPC vide judgment dated 25.9.1987 passed by learned Additional Sessions Judge-X, Patna in Sessions Trial No. 215 of 1987.