UDEY KANT MISHRA Vs. STATE

JUDGEMENT

(1.) Rani Mishra, wife of Kamlesh Mishra is aggrieved by the fact that vide impugned decision dated October 04, 2013, the learned Trial Judge has acquitted Uday Kant Mishra, his wife Rekha and one Janak Ram for the offence punishable under Section 302/34 IPC. She is further aggrieved by the fact that Rekha and Janak Ram have been acquitted of the offence punishable under Section 201/304 IPC.

(2.) She challenges the decision in Crl.Appeal No.187/2014.

(3.) Uday Kant Mishra lays a challenge to the same decision vide Crl.Appeal No.1410/2013, being aggrieved by the fact that he has been convicted for the offence punishable under Section 201 IPC.