LAWS(PAT)-2015-9-83

SATO RAM Vs. THE STATE OF BIHAR

Decided On September 17, 2015
Sato Ram Appellant
V/S
THE STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) THE appellant has been convicted under Section 395 of the Penal Code and sentenced to undergo rigorous imprisonment for eight years and a fine of rupees two thousand and on non -payment of fine to undergo rigorous imprisonment for six months. He has, further, been convicted under Section 307 of the Penal Code and sentenced to undergo rigorous imprisonment for seven years and a fine of rupees one thousand and for non -payment of fine to undergo rigorous imprisonment for six months. However, it has been ordered that both the sentences shall run concurrently.

(3.) ON the fardbeyan, the first information report lodged and the investigation proceeded by the Assistant Sub Inspector of Police, S.S. Prasad.