SANJAY SINGH Vs. SANJAY SINGH

JUDGEMENT

(1.) DATE : 20 -01 -2014 Heard the learned counsels appearing on behalf of the parties.

(2.) THIS appeal has been preferred by solitary appellant against his conviction for the offence under Part -II of Section 304 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 3,000/ - which is to be paid to the informant, namely, Janakwa Devi, the widow of the deceased and in default he is to further serve imprisonment for a year as awarded on 16th January, 2001 by 1st Additional Sessions Judge, Jamui in Sessions Trial No. 412 of 1998/30 of 1998 arising out of Khaira P.S. Case No. 111 of 1997.

(3.) HAVING regard to the facts and circumstances, subject to deposit of additional amount of Rs. 3,000/ - within two months, payable to the informant, if alive, or to her heirs, the sentence is modified and reduced as already undergone.