TAIYAB MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present criminal appeal arises out of Judgment of conviction dtd. 29/11/1996 and order of sentence dtd. 30/11/1996 passed by learned Sessions Judge, Giridih in Sessions Trial No. 327 of 1994 whereby and whereunder the appellant being husband of the deceased has been convicted for the offence punishable under Sec. 304B of IPC and sentenced to undergo imprisonment for life.

(2.) It is pertinent to mention at the outset that originally this appeal was preferred by the present appellant along with his father Karamat Mian but due to death of said Karamat Mian, during pendency of this appeal, his appeal has been abated vide order dtd. 10/12/2024.

(3.) We have already heard the arguments of learned counsel for the appellant, Mr. Tarun Kumar No. 1 as well as learned Spl. P.P., Mr. Vineet Kumar Vashisth appearing on behalf of State.