BAL KRISHNA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) An I.A. application has been filed on behalf of the appellants with the prayer to expunge the name of Sakunti Devi @ Sakunta Devi, appellant no. 2 of Cr. Appeal (SJ) No. 266 of 2000 on the ground that she died on 22.1.2010. The death certificate has been granted by the appropriate authority. The appeal relating to Sakunti Devi @ Sakunta Devi, therefore, stands abated.

(2.) These two appeals arise out of a judgment delivered by the 7 th Additional District & Sessions Judge, Nalanda, passed in Sessions Trial No. 473/176 of 1990/1992 finding the appellants Sakunti Devi, the mother-in-law and Biresh Prasad, the husband guilty of offences under Sections 304 (B) and 498(A) of the Indian Penal Code. Sakunti Devi has been sentenced to undergo R.I. for seven years whereas, the husband has been sentenced to undergo R.I. for ten years under Section 304(B) of the Indian Penal Code. No separate sentence has been awarded under Section 498(A) of the Indian Penal Code.

(3.) Bal Krishna Prasad, the father-in-law had filed a U.D. case numbered as 10 of 1988 stating therein that his daughter-in-law, Asha Devi had committed suicide by hanging herself from the ceiling.