VIKASH RANJAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973, (hereinafter referred to as the 'Code') against the judgment dated 17.11.2017 passed by the Sessions Judge, Rohtas, in Cr. Appeal No.46 of 2017 by which the judgment and order of conviction and sentence dated 17.07.217 passed by the ACJM-V cum Sub Judge-XIII, Sasaram, Rohtas, in Kochas P.S. Case No.125 of 2011 has been upheld.

(3.) The petitioner along with two others is said to have been caught by the public after having shot a person. From possession of others, loaded country made pistol was recovered but from the petitioner no firearm or ammunition was recovered. Upon trial, the petitioner was convicted and sentenced. The appeal was also dismissed.