TINKU PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vijay Shankar Shrivastava, the learned Advocate for the appellant and Mr. Dilip Kumar Sinha, the learned APP for the State.

(2.) The appellant, who is the husband of the deceased, has challenged the judgment and order of conviction and sentence dtd. 23/9/2017 and 25/9/2017 respectively passed by the learned 1st Addl. Sessions Judge, Munger in Sessions Trial No. 424 of 2014 arising out of Dharhara P.S. Case No. 3 of 2014, corresponding to C.S. No. 416 of 2014, whereby he has been sentenced to undergo R.I. for life for the offence under Sec. 302 of the I.P.C. and has been directed to pay a fine of Rs.20,000.00 and in the event of non-deposit of the fine, to further suffer simple imprisonment for six months. He has also been sentenced for three years for the offfence under Sec. 498(A) of the I.P.C. and has been saddled with a fine of Rs.5,000.00, in default of which a simple imprisonment for two months.

(3.) The sentences have been ordered to run concurrently.