LAWS(PAT)-2011-3-138

DEVENDRA PRASAD Vs. STATE OF BIHAR

Decided On March 28, 2011
DEVENDRA PRASAD ANDAMP; ANR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THE appellants have been convicted under Section 498A/34 I.P.C. and sentenced to 3 years rigorous imprisonment and further under Section 306/34 I.P.C. and sentenced to 10 years rigorous imprisonment by the Additional Sessions Judge XII Patna in Sessions Trial No. 321 of 1993.

(2.) THE prosecution case is that the informant daughter was married to the appellant Nand Kishore Prasad but unfortunately on account of marital dispute they committed her murder. After close of investigation the appellants was charged under Section 304-B/34 I.P.C. and under Section 498-A I.P.C and also under Section 302/34 I.P.C.

(3.) IN view of such, the appeal is allowed and conviction and sentenced of the appellants passed by learned Additional Sessions Judge XII Patna in Sessions Trial No. 321 of 1993 by the judgment dated 23.2.1994 are hereby set aside and the appellants are discharged from the liabilities of their bail bonds.