BHULAN SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Bhulan Sah/appellant has been convicted under Section 304 Part-II of the Indian Penal Code vide judgment dated 2nd of July, 2016 passed by the learned Additional Sessions Judge VI, Motihari, East Champaran in Sessions Trial No. 516 of 2012 and he has been directed to pay a fine of Rs. 1 lakh to the next kith and kin of the deceased as compensation to them. By order dated 12th July, 2016, the appellant has been sentenced to undergo R.I. for seven years and to pay a fine of Rs. 10, 000/- and in default of payment of aforesaid fine, to further undergo S.I. for three months for the offence under Section 304 Part-II of the Indian Penal Code.

(3.) The appellant is said to have given a spade blow on the head of the deceased viz. Suresh Sah leading to his death.