UMESH GURU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar for the sole appellant-petitioner and Mr. Abhimanyu Sharma APP for the State.

(2.) The appellant, on trial, was held guilty under Sections 302,307 of the Indian Penal Code and sentenced to undergo R.I. for life under Sections 302 of the Indian Penal Code besides imposition of fine with default clause. He was separately sentenced under Section 307 of the Indian Penal Code and section 27 of the Arms Act.

(3.) As per the prosecution case, the appellant along with other was responsible for causing injury to the two injured(s) who, in course of treatment, died. The learned Trial Court, on appraisal of the evidence held the charges levelled against the appellant-petitioner duly proved.