PARMESHWARI Vs. STATE

JUDGEMENT

(1.) Four accused, namely, Bimla wife of the deceased Satish, Parmeshwari, Arvind Kumar Akela and Lokesh Kumar were charged for the offence of having entered into a conspiracy and in pursuance thereof having murdered Satish.

(2.) At the end of the trial, vide judgment and order dated 25.2.2008, Bimla, Parmeshwari and Lokesh Kumar have been convicted for the offences they were charged of. Arvind Kumar Akela has been acquitted.

(3.) For unexplainable reasons, Bimla has not preferred any appeal against her conviction. Appellants Parmeshwari and Lokesh Kumar have challenged the impugned decision.