STATE OF BIHAR Vs. SIDH NATH SINGH

JUDGEMENT

(1.) Nobody appears for the respondents, the learned Counsel appearing on behalf of the State is present.

(2.) In Government Appeal (DB) No. 50 of 1989, the State of Bihar has assailed the judgment dated 31st May of 1989, passed by the learned 9th Additional Sessions Judge, Arrah in Sessions Trial No. 473 of 1986, arising out of Itarhi P. S. Case No. 13 of 1984 and has acquitted Sidhnath Singh, Dharmnath Singh @ Munna Singh, Bachai Singh, Prabhawati Devi, Brijnandan Singh, Jag Mohan Singh and Shri Nath Singh who were charged under Sections 302/34, 201/34 of the Indian Penal Code and Section _3/4 of the Dowry Prohibition Act.

(3.) The accused Fula Devi wife of accused Brija Singh @ Brijnandan Singh died during pendency of the case and proceeding against her was dropped on 28th May 1988. The surviving seven accused persons have faced the trial under Sections 302/34, 201/34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, 1961 on the charge that they have murdered Nigam Devi, daughter of P. W. 5 Ram Pratap Singh and P. W. 6 Sita Pati Devi in the night of 3/4th March, 1986 at Village Sath, P. S. Itarhi, District Bhojpur in furtherance of common intention.