SURESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. Sole appellant, besides his younger brother and father were put on trial for offence under Sections 304B., 498A and 201/34 of the Indian Penal Code. The Additional Sessions Judge. Fast Track Court No. III, East Champaran, Motihari, by judgment dated 2nd of April, 2002, passed in Sessions Trial No. 517/16 of 2000/2002 acquitted accused persons but held the appellant guilty under Sections 498A, 304B and 201/34 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life for offence under Section 304B of the Indian Penal Code and three years each for the offence under Sections 498A and 201/34 of the Indian Penal Code. The sentences were directed to run concurrently.

(2.) AGGRIEVED by the same, appellant has preferred this appeal.

(3.) POLICE, after investigation, submitted charge-sheet arid the appellant besides two other accused persons were committed to the Court of Session to face trial.