RAJESH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The Appellant/Rajesh Mandal stands convicted under Section 304 (B) of the I.P.C. by judgement dated 29.08.2017 passed by the learned Fast Track Court No. 2, Madhubani in Sessions Trial No. 35 of 2016 and by order dated 01.09.2017, he has been directed to suffer rigorous imprisonment for 10 years.

(3.) The appellant is alleged to have killed his wife/Nain Devi by strangulating her.