RAGHU NANDAN Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the appellant, to be fair to him, has nothing much to argue in the instant appeal, which lays a challenge to the decision dated August 01, 2013 passed by the learned Trial Judge convicting the appellant for having murdered his wife and for injuring his daughter Naina with the knife used by him to cause the fatal life threatening injuries to his wife. Vide order on sentence dated August 03, 2013, for the offence of murder, the appellant has been sentenced to undergo imprisonment for life with a direction that the case of the appellant for remission would not be considered before he serves actual sentence of twenty years. Fine in sum of Rs. 5000/ - (Rupees Five Thousand only) has also been imposed and in default of which it has been directed that the appellant shall undergo imprisonment for six months. For the offence punishable under Section 324 IPC concerning injuries inflicted on Naina, the appellant has been awarded rigorous imprisonment for a year. He has also been directed to pay fine in sum of Rs. 5000/ - (Rupees Five Thousand only) , in default to undergo imprisonment for three months.

(2.) IT is an open and shut case against the appellant and this is the reason why his counsel has nothing to argue.

(3.) NOTHING has been pointed out to us to discredit Subhash Singh's testimony.