SURENDRA THAKUR Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) With the consent of the parties, this appeal has been taken up for final hearing.

(3.) The sole appellant was put on trial for the charge under Section 376 read with 34 of the Indian Penal Code. Since he was found guilty of the charge, the trial court convicted him for the said charge and sentenced him to undergo rigorous imprisonment for eight years.