MD. ISRAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused, Md. Israil @ Israyeel is challenging the Judgment and order dtd. 16/9/2016 and 17/9/2016 passed by the learned Ist Additional Sessions Judge, Araria in Sessions Trial No. 162 of 2015, thereby convicting him of the offence punishable under Sec. 304B of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years. For the sake of convenience, the appellant shall be referred to in his original capacity as "an accused".

(2.) Facts leading to the prosecution of the accused projected from the police report can be summarized thus:-

(3.) After hearing the parties, by the impugned Judgment and order, the learned trial court was pleased to convict the accused and to sentence him as indicated in the opening para of this Judgment.