NAGENDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant is the accused. The appellant was prosecuted for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 (for short 'I.P.C.'). The learned Ad hoc Additional Sessions Judge-III, Bagah, West Champaran by his Judgement and Order dated 29th August 2013 convicted the appellant for both the offences. The appellant was sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/- for the offence punishable under Section 302 of IPC. In default of payment of fine, he was directed to undergo rigorous imprisonment for three months. For the offences punishable under Section 201 of I.P.C, he was directed to undergo rigorous imprisonment for three years and to pay a fine of Rs 5,000/-. In default of payment of fine, he was directed to undergo rigorous imprisonment for three months. The learned Sessions Judge directed that both the sentences shall run concurrently.

(2.) Being aggrieved by the verdict of the learned Adhoc Additional Sessions Judge, the appellant preferred an appeal before the High Court of Judicature at Patna. A Division Bench of Patna High Court by the impugned Judgment and Order dated 22nd April 2019 dismissed the appeal preferred by the appellant and upheld the judgment of the learned Sessions Judge.

(3.) Being aggrieved by the aforesaid two verdicts, the appellant has preferred the present appeal.