GANESH PRASAD KESHRI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) THE sole appellant has been convicted under Section 304 -B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years. He has further been convicted for the offence under Section 201 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three months and to pay a fine of Rs. 25,000/ - and in default of payment of fine has further been directed to undergo simple imprisonment for three months.

(3.) ON the written report of the informant the First Information Report lodged and the investigation proceeded and after investigation charge -sheet submitted.