SHIVSHANKAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant has been convicted for offence under Section 304 B of Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and further convicted under Section 3 and 4 of Dowry Prohibition Act, but no separate sentence has been awarded for this offence.

(3.) THE trial court taking into consideration the evidence of witnesses held that ingredient of Section 304 B has been proved by P.W. 5, 6 and 7, though, the accused person taken the plea of illness, but no evidence either of treatment or prescription of the deceased has been produced and death report not contained any stamp or seal and convicted and sentenced the appellant.