BADARI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment, they have heard together and are being disposed of by this common judgment.

(2.) THE appellants have been convicted under sections 304(B), 498(A) and 201 of the Indian Penal Code and also under section 4 of the Dowry Prohibition Act and were sentenced to undergo rigorous imprisonment for ten years each under section 304 B of the Indian Penal Code. They have been further sentenced to undergo rigorous imprisonment for three years each under section 201 of the Indian Penal Code. They have also been sentenced to undergo rigorous imprisonment for six months under section 4 of the D.P. Act. No separate sentence has been passed under section 498A of the Indian Penal Code. However, the sentences have been ordered to run concurrently.

(3.) THE prosecution in support of its case examined altogether four witnesses. P.W. 1 is Uma Kant Prasad (informant), father of the deceased, P.W. 2 is Bhola Shankar, brother of the deceased and son of the informant. P.W. 3 is Puja Priya, daughter of the informant and P.W. 4 is B. Kujur, l.O. of the case.