NANDLAL KESHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have heard the learned counsel appearing for the appellant and the learned counsel for the State at length.

(2.) This Criminal Appeal arises out of the judgment of conviction dtd. 18/3/2017 and order of sentence dtd. 21/3/2017 passed in Sessions Trial No. 172 of 2013 whereby and whereunder learned Additional Sessions Judge-III, West Singhbhum at Chaibasa convicted the appellant under Sec. 304B of the Indian Penal Code and sentenced him to undergo imprisonment for life.

(3.) By the impugned judgment the appellant who is the husband of the deceased has been convicted for committing offence punishable under Sec. 304B of the Indian Penal Code. The trial Court had framed charge under Sec. 304B of the Indian Penal Code and also under Sec. 302 of the Indian Penal Code but by the impugned judgment appellant has been acquitted of the charge under Sec. 302 of the Indian Penal Code and the conviction is only in respect of Sec. 304B of the Indian Penal Code.