PRAVEEN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Praveen Singh @ Pappu Singh has been found guilty for an offence punishable under Section 304B of the IPC and sentenced to undergo RI for 10 years as well as fined of Rs. 10,000/- in default thereof, to undergo SI for six months additionally vide judgment of conviction and sentence dated 28.04.2017 passed by Additional Sessions Judge-1st, Jamui in Sessions Trial No. 271/2012.

(2.) After admission, there has been prayer for suspension of sentence as well as grant of bail in terms of section 389(1) of the CrPC, 1973 and during course of consideration of the same, some sort of anomaly has been perceived whereupon, this appeal has been directed to be listed out of turn.

(3.) Accordingly, heard both sides and gone though the lower court records.