MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the appellant, the informant and the State.

(2.) The appellant/Manoj Kumar has been convicted under Section 306 of the Indian Penal Code by judgment dated 26.08.2017 passed by the learned Additional Sessions Judge VII, Danapur, Patna in Sessions Trial No. 179 of 2016 arising out of Paliganj P.S. Case No. 208 of 2014 and by order dated 30.08.2017, he has been sentenced to undergo R.I. for five years, to pay a fine of Rs. 5000/- and in default of payment of fine, to further suffer S.I. for six months for the offences under Section 306 of the IPC.

(3.) The appellant is said to have goaded his wife Pinki Kumari to commit suicide.