VED PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant no. 1 has been convicted under Section 364 of the Penal Code and sentenced to undergo rigorous imprisonment for ten years with a five of Rs.10,000/ - and in case of non -payment of fine to undergo further imprisonment for six months. He has, further, been convicted under Section 498A of the Penal Code and sentenced to undergo rigorous imprisonment for four years with a fine of Rs.2,000/ - and for non -payment of fine to undergo rigorous imprisonment for two moths. He has, further, been convicted under Section 3 of the Dowry Prohibition Act and sentenced to undergo rigorous imprisonment for five years and to pay a five of Rs.15,000/ - and in case of non -payment of payment of fine to undergo rigorous imprisonment for six months and has, further, been convicted under Section 4 of the Dowry Prohibition Act and sentenced to undergo rigorous imprisonment for one year with a fine of Rs.5,000/ - and for non -payment of fine to undergo rigorous imprisonment for three months. The appellant no. 2, however, convicted under Sections 498A of the Penal Code and 4 of the Dowry Prohibition Act, but, taking into consideration his age, 65 years, has been released on Probation of Offenders Act on executing a bond of Rs.5,000/ - for keeping peace and good behaviour for two years and shall appear in Court as and when required to face the case.

(3.) THE Penal Code is that appellant no. 3 was married with Meera Devi, the daughter of the informant, Ramshakal Singh, P.W.