DILIP TANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Meena Singh, the learned Advocate for the appellant and Mr. Abhimanyu Sharma, the learned APP for the State.

(2.) The appellant has been convicted for the offence under Ss. 302 and 324 of the Indian Penal Code by judgment dtd. 8/11/2019 passed by the learned Presiding Officer, Fast Track Court, Saharsa in Sessions Trial No. 2320 of 2014 arising out of Bakhtiyarpur P.S. Case No. 25/14. By order dtd. 16/11/2019, he has been sentenced to undergo R.I. for life along with a fine of Rs.5,000.00 for the offence under Sec. 302 IPC and imprisonment for a term of one year for the offence under Sec. 324 IPC. Both the sentences have been ordered to run concurrently.

(3.) The appellant is alleged to have killed Shambhu Tanti and Rasman Devi, the brother and the mother of the informant (PW6) respectively and also injured Wakil Tanti (PW9) and Neelam Tanti (PW8).