PRABIR KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears for the appellant. Shri Ranbir Singh, Advocate, is requested to appear as Amicus Curiae to assist the Court.

(2.) Heard learned Amicus Curiae representing the appellant as well as the learned Additional Public Prosecutor representing the State.

(3.) The sole appellant is convicted by the learned Court below for the offences under Section 302/34, 498A and 201 of the Indian Penal Code along with Section 4 of the Dowry Prohibition Act. He has further been convicted for an alternative charge under Section 304B/34 of the Indian Penal Code. The learned trial Court has sentenced the appellant to undergo rigorous imprisonment for life for the offence under Section 302/34 of the Indian Penal Code and to undergo rigorous imprisonment for three years for the offence under Section 201 of the Indian Penal Code. Both the sentences were said to run concurrently, but no separate sentence for the alternative charge under Section 304B together with that of Section 498A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act has been passed.