PINKI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants, in these two appeals, have challenged the common judgment of conviction dtd. 13/12/2017 and the consequent order of sentence dtd. 14/12/2017 passed by the learned Presiding Officer, Fast Track Court No. I, Samastipur (for the sake of convenience hereinafter referred to as 'Trial Court') in Sessions Trial No.553 of 2017/467 of 2017 arising out of Patori P.S. Case No.94 of 2017.

(2.) By the aforestated judgment dtd. 13/12/2017, they have been found guilty of committing offences under Ss. 364-A/34 and 120-B/34 of the Indian Penal Code (for short 'IPC'). Vide the consequent order dtd. 14/12/2017, they have been sentenced to undergo rigorous imprisonment for life on both counts under Ss. 364-A/34 and 120-B/34 of the IPC and further each of them has been ordered to pay a fine of Rs.10,000.00 on both counts and in default of payment of fine, to further undergo rigorous imprisonment for one year.

(3.) The prosecution case is based on the written report of one Pappu Kumar Sah submitted to the Mohanpur out-post Incharge on 5/3/2017 with regard to an occurrence dtd. 4/3/2017.