INDRADEO SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 28.2.2014, passed by the High Court of Judicature at Patna in Criminal Appeal (SJ) No. 419 of 1998 and Criminal Appeal (SJ) No. 437 of 1998, whereby both the appeals are dismissed, and conviction and sentence recorded by 1st Additional Sessions Judge, Nalanda at Bihar Sharif in Sessions Trial Nos. 192 of 1994/134 of 1996 (PS Case No. 63 of 1994) under Section 304B, 498A and 201 of Indian Penal Code (IPC) against the appellants, namely, Indradeo Sao, Nand Kumar Sao and Raj Kumar Sao, is affirmed.

(2.) It is pertinent to mention here that we issued notice in this appeal, through special leave, only on the quantum of sentence, and with regard to plea of juvenility of appellant No. 2 Nand Kumar Sao (younger brother of the husband of the deceased).

(3.) We have heard learned counsel for the parties and perused the papers on record.