SENTU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Sentu Ram has been found guilty for an offence punishable under Section 341 IPC and sentenced to undergo RI for one month, Under Section 323 IPC and sentenced to undergo RI for one year, Under Section 324 IPC and sentenced to undergo RI for three years, Under Section 307 IPC and sentenced to undergo RI for seven years as well as to pay fine of Rs. 10, 000/- and in default thereof, to undergo RI for one year, additionally, under Section 354 IPC and sentenced to undergo RI for two years, under Section 452 IPC and sentence to undergo RI for 7 years as well as to pay fine of Rs. 10, 000/- in default thereof, to undergo RI for one year additionally with a further direction to run the sentences concurrently vide judgment of conviction dated 08.07.2005 and order of sentence dated 14.07.2015 passed by 2nd Additional Sessions Judge, Supaul in Sessions Trial No. 255/2012.

(2.) Pw-5, Baby Devi while being admitted at Sadar Hospital, Supaul on 24.08.2012 at about 7.30 AM had recorded her Fard-e-beyan to the effect that she has been married about six months ago with Sintu Sah son of Ravi Sah of Village-Lal Ganj, PSKishanpur, Distt-Supaul. She was, for the present, staying at her Naihar. In between night of 23/24.05.2012 she after taking meal was sleeping at her Naihar. All of a sudden, at about 00 AM, her covillager, Sentu Ram made house trespass, as a result of which she woke up. She protested whereupon, Sentu Ram gave indiscriminate knife blows causing injury over her forehead, hand, thigh. He ran therefrom on an alarm raised by her. It has also been disclosed that an earlier occasion also Sentu had disclosed to her that in case, she will marry at a different place, then in that event, she will be murdered. On hue and cry raised by her, her parents came and then has lifted her to Sadar Hospital, Supaul where she was being treated.

(3.) After registration of Pipra PS Case No. 139/2012 investigation commenced and concluded by way of submission of charge-sheet facilitating the trial, meeting with ultimate result, subject matter of instant appeal.