MD. SALIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Saghir Ahmad for the appellant and Mr. Abhimanyu Sharma for the State.

(2.) This appeal is directed against the judgment of conviction dtd. 27/2/2017 and order of sentence dtd. 4/3/2017 passed by the learned Additional Sessions Judge -I, Purnea in S. Tr. No. 485 of 2015 (CIS No. 447 of 2015, Tr. No. 08 of 2017), arising out of Baisi P.S. Case No. 17 of 2015, whereby and whereunder the sole appellant/Md. Salim has been convicted for the offences under Ss. 302 and 201 of the I.P.C. and has been sentenced to undergo rigorous imprisonment for life, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer imprisonment for one year for the offence under Sec. 302 of the I.P.C. and rigorous imprisonment for seven years, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer imprisonment for a period of six months for the offence under Sec. 201 of the I.P.C. The sentences have been ordered to run concurrently.

(3.) The appellant has been charged of murdering Bijalo @ Najneen with whom he was made to marry about six months ago on the dictates of the local panchayat. The further charge against the appellant is of having entering into a conspiracy with two others in executing the murder and concealing the dead body for screening the offence. The two other persons who were put on trial along with the appellant were, for the paucity of any evidence of their conspiracy and participation, acquitted by the Trial Court.