GHOSHAN BIND Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant Ghosan Bind has preferred this appeal against the judgment and order dated 9th December, 1986 passed by 8th Additional Sessions Judge, Munger, in Sessions Trial No. 744 of 1982 convicting and sentencing him to undergo imprisonment for life under section 376 of the Indian Penal Code.

(2.) WHEN the case was called out for hearing the learned counsel of appellant appeared but he did not become ready to argue the case submitting that he had no instructions from his client. The appeal is being disposed of on merit after hearing the counsel for the State and after perusing the materials on record, following the decision of the apex Court in Bani Singh V/s. State of U.P. (AIR 1996 Supreme Court 2439).

(3.) THE case of the appellant before the court below was complete denial of the charge framed against him and that he has been falsely implicated in this case at the instance of one Amo Singh, master of informant, with whom he had some dispute.