BABULAL MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appeals have been preferred to assail the judgment of conviction and sentence dated 16th April, 2004 and 19th April, 2004 respectively passed by the 2nd Additional District and Sessions Judge (F.T.C.), East Champaran, Motihari in Sessions Trial No. 582 of 1992.

(2.) By the impugned judgment, appellant Rajeshwar Mahto was found guilty of committing offence under Sections 304B and 498A of the Indian Penal Code and was directed to suffer rigorous imprisonment for life and rigorous imprisonment for three years respectively under the above two counts. The five appellants of the other appeal were found guilty of committing offence under Section 201 read with Section 34 of the Indian Penal Code and each of them was directed to suffer rigorous imprisonment for three years.

(3.) Some of the admitted facts are that the appellant Rajeshwar Mahto was married to the daughter of the informant in 1978 and that the deceased lady, Shivraji Devi, was residing on the day of her death at the house of appellant Rajeshwar Mahto.