RAMASHISH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gaurang Chatterjee, learned counsel for the appellant and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State.

(2.) This appeal is directed against the judgment of conviction dtd. 7/2/2015 and the consequent order of sentence dtd. 12/2/2015 passed by the learned Additional Sessions Judge-III, Aurangabad in Sessions Trial No. 275 of 2011/ 70 of 2014 by which he has convicted the appellant for the offences punishable under Ss. 304-B and 498-A of the IPC (for short 'IPC') and sentenced him to undergo rigorous imprisonment for life.

(3.) Surprisingly, after convicting the appellant on charges under two heads, the Trial Court vide impugned order dtd. 12/2/2015, passed a composite sentence without specifying the offence for which it was sentencing the convict.