BHAIYA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant, who is the husband of the deceased, has been convicted under Ss. 302, 304B and 201 of the Indian Penal Code as well as Sec. 4 of the Dowry Prohibition Act, 1961 vide judgment dtd. 16/12/2016 passed by the learned Additional Sessions Judge-II, Motihari, East Champaran, in Sessions Trial No. 76 of 2015 / 67 of 2015, arising out of Raxaul P.S. Case No. 169 of 2012. By order dtd. 19/12/2016, he has been sentenced to undergo imprisonment for life under Sec. 304B of the IPC; R.I. for two years, to pay a fine of Rs.3,000.00 and in default of payment of fine, to further suffer imprisonment for three months under Sec. 201 of the IPC and R.I. for one year, to pay a fine of Rs.3,000.00 and in default of payment of fine, to further suffer imprisonment for three months under Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) The sentences have been ordered to run concurrently.

(3.) No separate sentence has been awarded under Sec. 302 of the IPC, which was an alternative charge.