TUFANI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday, i.e. on 14th of September 2017 learned counsel for the appellant was present who was insisting upon granting of a long adjournment but the same was declined whereupon requested to argue the instant appeal. He took up the matter and then at his request, the hearing was adjourned.

(2.) Today, i.e. on 15th of September 2017, having the appeal been called out and keeping the file pending for half an hour awaiting presence of learned counsel for the appellant went in vain, whereupon, Sri Baban Roy, learned counsel, who is present in the court, has been requested to assist the Court as an Amicus Curiae.

(3.) Appellant, Tufani Paswan has been found guilty for an offence punishable under Section 376(f) of the IPC and sentenced to undergo RI for 10 years as well as to pay fine of Rs. 20,000/- in default thereof, to undergo SI for six months, additionally vide judgment of conviction dated 19.11.2014 and order of sentence dated 21.11.2014 passed by Additional Sessions Judge-3rd, Vaishali at Hajipur in Sessions Trial No. 278 of 2012.