SANJIB SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals arising out of common judgment have been heard together and are being disposed of by this common judgment.

(2.) The five appellants before this Court have challenged the judgment of conviction dated 01st March, 2000 and the order of sentence dated 03rd March, 200 passed by the 4th Additional Sessions Judge, Madhubani in Sessions Trial No. 21 of 1996 whereby the Trial Court has found and held the appellants guilty for the offences punishable under Section 304B/34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for ten years. Rajib Sharma, the appellant of Criminal Appeal No. 139 of 2000 is the husband of the victim girl Sunita Devi, whereas Sanjib Sharma is the brother-in-law, Sukheshwar Sharma is the father-in-law, Jahari Devi is the grand mother-in-law and Rajeshwari Devi is the mother-in-law of the victim girl,

(3.) An interlocutory application has been filed in Court, in which it has been stated that during the pendency of the appeal, the appellant no. 3 of Criminal Appeal No. 91 of 2000 died. The death certificate which is annexed to the interlocutory application indicates that she died on 03.06.2007. In the circumstances, the appeal of Jahari Devi stands abated.