GABAJ YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the above named appellants have been convicted for the offences punishable under Section 302/34 of the I.P.C. and of Dowry Prohibition Act and accordingly, they have been sentenced to undergo rigorous imprisonment for life under Section 302/34 of the I.P.C., to undergo rigorous imprisonment for one year under Section 3 of D.P. Act and to undergo rigorous imprisonment for one year under Section 4 of D.P. Act. All the sentences were ordered to run concurrently.

(2.) It is pertinent to note here that one Nawal Yadav and Meera Kumari also stood charged for the offences punishable under Section 302/34 of the I.P.C. and of Dowry Prohibition Act along with the appellants but above stated Nawal Yadav and Meera Kumari were acquitted of the charges by the impugned judgment.

(3.) The appellants, being aggrieved by the impugned judgment of conviction and sentence order dated 24.02.1994 passed by learned 1st Additional Sessions Judge, Madhepura in Sessions Case No. 65 of 1989, have preferred the present appeal.