SHANKAR PRASAD AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant is aggrieved with the judgment dated 22.3.1994 passed by the 2nd Additional Sessions Judge, Patna in Sessions Trial No.209 of 1990, by which he has convicted u/s.203 I.P.C. and sentenced to undergo R.I. for two years.

(2.) THE fact of the case is that the appellant was the husband of one Saroj Devi, who was admitted in the Hospital in a burnt condition and later died. THE appellant and his parents were put on trial after the father of Saroj Devi instituted a case u/s.304B I.P.C. and convicted by the present judgment. THE Trial Court held the appellant guilty u/s.203 I.P.C. for the reason that in the Hospital records the appellant is said to have given the name of his parents and residence, which was not correct. THE Trial Court was of the view that he had given false information knowing full well that it was not true.