RAN VIJAY GOND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vipul Sinha, learned Amicus curiae on behalf of the appellant and Mr. A.M.P Mehta, learned APP appearing for the state.

(2.) This appeal has been preferred by the appellant being aggrieved and dissatisfied with the judgment of conviction and order of sentence passed by learned Additional Sessions Judge, F.T.C. No.-II, Ara at Bhojpur, dtd. 15/11/2006 in Sessions Trial No. 178 of 2003, whereby and whereunder the appellant/convict was convicted u/s 304(B) and 201 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act. The appellant has been sentenced to undergo rigorous imprisonment for ten years for the offence punishable u/s 304(B) of the I.P.C., and further undergo rigorous imprisonment for three years and fine of Rs.3,000.00 for the offence u/s 201 of the I.P.C. and in default of payment of fine, he has further been sentenced to undergo rigorous imprisonment for two months. Although no separate sentence has been awarded for the offence u/s 3/4 of the Dowry Prohibition Act. All the sentences were directed to run concurrently.

(3.) Notably, the charge leveled against the other trial facing accused persons namely, Sugriv Gond, Raj Narayan Gond and Parvati Devi had not been established against them and they are acquitted by learned trial court.