(1.) Sole appellant, Neyaz Ansari being aggrieved by judgment of conviction dated 18.01.2018 and order of sentence dated 20.12.2018 passed by Presiding Officer, FTC-2nd, West Champaran at Bettiah in Sessions Trial No. 584/2016 whereby and whereunder, has been found guilty for an offence punishable under Section 306 IPC and sentenced to undergo RI for four years as well as to pay fine of Rs. 5000/- in default thereof, to undergo SI for three months additionally, challenged the same by way of preferring instant appeal.
(2.) Hasina Khatoon (PW 3) gave her Fardbeyan on 23.12.2014 at about 6:50 AM at her Village-Semra-Ghat before the concerned police official disclosing therein that Nikah of her daughter, Nusrat Jahan was performed approximately six years ago with Neyaz Ansari son of Laddan Ansari of Village-Banswaria at present, Barwa, Semra-Ghat. After marriage, the couple enjoyed congenial atmosphere for some time but, in due course of time, Neyaz became addictive wine, whereupon, he used to give frequent assault whenever Nusrat Jahan protested.
(3.) After registration of Majhaulia PS Case No. 438/2014, investigation commenced and after concluding the same, charge-sheet has been submitted only against the appellant exonerating the others, facilitating the trial meeting with ultimate result, subject matter of instant appeal.
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