KISHORI ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the appellant on repeated calls. Mr. Animesh Kumar Mishra, Advocate, is appointed as amicus curiae to argue the case on behalf of the appellant.

(2.) Heard Mr. Animesh Kumar Mishra, amicus curiae on behalf of the appellant as well as Additional Public Prosecutor, Mr. Shiwesh Chandra Mishra.

(3.) This Criminal Appeal has been preferred against the Judgment of conviction and sentence order dtd. 17/5/1995 passed by 2nd Additional Sessions Judge, Purnea, in Sessions Trial No. 168 of 1993/Tr. No. 10 of 1994, by which and whereunder, he convicted the appellant under Sec. 302 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life whereas two accused persons, namely, Ajay Kumar Srivastava and Rabindra Kumar Sinha were acquitted of the charges by the same impugned Judgment.