MERAJ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals arise out of the same Police Station case number and same Sessions Trial number. Hence, they are being heard and disposed of by this common order.

(2.) APPELLANT Miraz Alam alias Tuddu has filed Cr. Appeal No. 194/2006 for setting aside the order of conviction and thereby imposition of sentence in Sessions Trial No. 44/2003 arising out of Sathi P. S. Case No. 22/2002, G. R. No. 793/2002 dated 16-2-2006 passed by Sri Dilip Kumar Sinha, additional Sessions Judge-FTC-IV, Bettiah, West Champaran.

(3.) APPELLANT Meeraj Alam alias Tuddu has been held guilty, convicted and awarded sentence to undergo RI for ten years for offence under Section 376, IPC and also imposed fine of Rs. 5000/- in default of payment of which to undergo R. I. for six months.