LAWS(PAT)-2011-7-19

JAGARNATH SAH Vs. STATE OF BIHAR

Decided On July 13, 2011
JAGARNATH SAH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the State.

(2.) JAGARNATH Sah, the appellant has been convicted for offence under Section 364/34 of Indian Penal Code and has been sentenced to undergo rigorous imprisonment for ten years.

(3.) HOWEVER, the prosecution as alleged in the First Information Report that victim and appellant were husband and wife and were living with love and affection. It is stated that since some times back prior to the occurrence there was some differences and when the informant gone to village to invite marriage of his daughter, but appellant and his wife did not turn up.