MOTI ULLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rohit Kumar, learned advocate for the appellant and Ms. Shashi Bala Verma, learned APP for the State.

(2.) The appellant has been convicted under Sec. 302 of the Indian Penal Code and has been sentenced to undergo R.I. for life, fine of Rs.25,000.00and in default of payment of fine, to further suffer imprisonment for three years vide judgment of conviction and order of sentence dtd. 15/2/2017 and by order dtd. 20/2/2017 respectively passed by learned Additional District and Sessions Judge-VII, Patna in Sessions Trial No. 1355 of 2013 arising out of Pirbahore P.S. Case No. 310 of 2013.

(3.) The appellant is the husband of the deceased. The deceased is alleged to have been killed by a butcher's knife. The occurrence took place in front of the mother, sister, brother-in-law and other relatives of the deceased. The FIR has been registered by the mother of the deceased who has been examined as P.W.4.