PAWAN DASS AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since nobody has appeared on behalf of the appellant, we deem it appropriate to assign the task of defending the appellant to Mr. Ranveer Singh, Advocate as an amicus.

(2.) Heard the learned amicus and the learned counsel for the State.

(3.) Pawan Dass, the appellant has been convicted under Section 302 of the Indian Penal Code and Section 27 of the Arms Act by Judgment and order dated 04.08.1994, passed by the learned Sessions Judge, Araria Camp, Purnea and has been sentenced to undergo R.I. for life for the offence under Section 302 of the IPC and R.I. for three years for the offence under Section 27 of the Arms Act. The sentences have been ordered to run concurrently.