MEHBOOB ANSARI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Vide judgment impugned dated 7.4.2016, passed in Sessions Case No.16 of 2012, appellant has been convicted for commission of the offences punishable under Sections 364A and 302 IPC.

(2.) Vide order impugned dated 12.4.2016, the appellant has been sentenced to life imprisonment and to pay a fine of Rs.25,000/- and in default of fine to undergo an additional one year imprisonment under Section 364A IPC and has also been sentenced to life imprisonment and to pay a fine of Rs.25,000/- and in default of fine to undergo an additional one year imprisonment for the offence under Section 302 IPC. All the sentences excluding sentences for default of fine have been directed to run concurrently.

(3.) Aggrieved whereof, appellant has assailed both the judgment and order impugned by medium of this appeal.