SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred against the judgment of conviction dated 31.08.2001 and sentence order dated 04.09.2001 passed by 6th Additional Sessions Judge, Saran at Chapra in Sessions Trial No. 58 of 2000 by which and whereunder he convicted the appellant for the offence punishable under Sections 498 A and 201 of the Indian Penal Code and accordingly, sentenced him to undergo rigorous imprisonment for seven years and a fine of rupees five hundred for the offence punishable under Section 201 of the Indian Penal Code and in default of payment of fine, he was sentenced for one month and furthermore, the appellant was sentenced to two years and a fine of rupees two hundred for the offence punishable under Section 498 A of the Indian Penal Code and in default of payment of fine, he was sentenced further imprisonment for fifteen days. The learned trial court ordered that both the above stated sentences shall run concurrently.

(3.) AFTER due enquiry, prima facie case under Sections 304 B, 201, 498 A of the Indian Penal Code as well as ¾ of Dowry Prohibition Act was found and the case was committed to the court of Sessions, in usual way. The appellant was put on trial and accordingly, he was charged for the offences punishable under Sections 304 B and 201 of the Indian Penal Code to which he pleaded not guilty and claimed to be tried.