RAJAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ajay Kumar Thakur, Advocate for the appellant and Mr. Dilip Kumar Sinha, APP for the State.

(2.) The appellant has been convicted for the offence punishable under Sec. 304-B of the Indian Penal Code vide judgment dtd. 23/7/2018 passed by the learned Addl. District and Sessions Judge (Fast Track Court-I), Katihar in Sessions Trial No. 471 of 2011 (G.R. No. 62 of 2011), arising out of Katihar Nagar (Sahayak) P.S. Case No. 11 of 2011. By order dtd. 26/7/2018, he has been sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00 without any default clause.

(3.) It has been urged on behalf of the appellant that without there being any evidence of any demand of dowry and cruelty or the appellant having killed the deceased, he has been convicted for the offence under Sec. 304-B of the I.P.C. and sentenced so severely.