GANDUR ORAON Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Additional Public Prosecutor representing the State.

(2.) The sole appellant who stands convicted for the offence of murder under Section 302 of the Indian Penal Code and Section 201 of the Indian Penal Code by the impugned judgment dated 08.04.1996 passed in Sessions Trial No. 120 of 1991 by the learned Additional Sessions Judge, Gumla is before us in this appeal. The learned trial court by order of sentence of the same date sentenced the accused/appellant to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code and further to undergo rigorous imprisonment for seven years under Section 201 of the Indian Penal Code, both the sentences were directed to run concurrently.

(3.) During pendency of this appeal the appellant was enlarged on bail by order dated 06.08.1996.