KAMLESH TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Vikramdeo Singh, the learned Advocate for the appellant and Mr. Ajay Mishra, the learned APP for the State.

(2.) The sole appellant stands convicted under Sec. 302/201 of the Indian Penal Code and has been sentenced to undergo R.I. for life, to pay a fine of Rs.50,000.00 under Sec. 302 of the Indian Penal Code and R.I. for three years under Sec. 201 of the Indian Penal Code; and out of the fines so realized, the appellant has been directed to pay Rs.25,000.00 to the heirs of the deceased/victim Shahina Praveen @ Gauri, vide judgment of conviction dtd. 24/6/2017 and order of sentence dtd. 30/6/2017 passed by the learned 4th Addl. Sessions Judge, Bhojpur, Ara in Sessions Trial No. 378 of 2016 ( arising out of Shahpur P.S. Case No. 30 of 2016.

(3.) The deceased, who has been identified as Shahina Praveen was found dead in a dried-up river in village- Bariswan, which was spotted by one Udai Narain Paswan, the local chaukidar, who has been examined as P.W. 9 at the trial.