TUNTUN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This criminal appeal has been preferred against the judgment of conviction dtd. 14/9/2016 and order of sentence dtd. 20/9/2016 passed by learned Additional Sessions Judge VIII, Jehanabad in connection with Sessions Trial No.374 of 2013 arising out of Masaurhi P.S. Case No.224 of 2012 whereby and whereunder the appellant has been convicted under Sec. 376 of the I.P.C. and sentenced him to undergo rigorous imprisonment for life and a fine of Rs.3.00 lakhs and in default thereof, the appellant shall undergo simple imprisonment for three years. It has further been directed that out of fine of Rs.3.00 lakhs, an amount of Rs.2.5 lakhs shall liable to be paid to the victim for her rehabilitation.

(3.) The victim's name has been concealed in the present judgment and she has been referred to as the victim for maintaining privacy of her identity to protect her dignity.