NAGESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vijay Kumar Sinha, learned Advocate for the appellant and Mr. Ajay Mishra, learned APP for the State.

(2.) The appellant has been convicted under Sec. 302 of the Indian Penal Code for having killed his wife vide judgment dtd. 21/3/2015 passed by the learned Additional District and Sessions Judge-XI, Saran at Chapra in Sessions Trial No. 937 of 2011/2071 of 2014 and by order dtd. 23/3/2015, he has been sentenced to undergo imprisonment for life, to pay a fine of Rs.15,000.00 and in default of payment of fine to further suffer imprisonment for six months.

(3.) The appellant is alleged to have given repeated dab blows on his wife for her not having served food to him on the fateful night. The matter was reported by the son of the appellant, who is the informant of this case.