KUNDAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the appellant and the State.

(2.) The appellant/Kundan Mishra has been convicted under Section 307 of the Indian Penal Code and Section 27 of the Arms Act by judgment dated 10.04.2017 passed by the learned Sessions Judge, Katihar in Sessions Trial No. 70 of 2014, arising out of Katihar Sahayak P.S. Case No. 785 of 2012 and by order dated 13.04.2017, he has been sentenced to undergo R.I. for a period of ten years, to pay a fine of Rs. 5000/- and in default of payment of fine to further suffer S.I. for a period of three months for the offence under Section 307 of the IPC and R.I. for a period of three years, fine of Rs. 2000/- and in default of payment of fine to suffer S.I. for a period of one month for the offence under Section 27 of the Arms Act; the sentences however having been ordered to run concurrently.

(3.) The informant is said to have been fired at and injured by the appellant in the night of 01.12.2012 at about 10:30 P.M.