YASHODA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellants/convicted accused, are challenging the Judgment and order dtd. 11/6/2014 and 20/6/2014 passed by the learned 1st Additional Sessions Judge, Bhagalpur, in Sessions Trial No. 491 of 2012 between the parties, thereby convicting them of the offence punishable under Sec. 302 r/w Sec. 34 of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for life. They however were acquitted of the offence punishable under Sec. 304B r/w 34 of the Indian Penal Code. For the sake of convenience, the appellants shall be referred to in their original capacity as 'an accused'.

(2.) Facts leading to the prosecution of the accused projected from the police report can be summarized thus:-

(3.) After hearing the parties, by the impugned Judgment and order, the learned trial court was pleased to convict the accused persons and to sentence them as indicted in the opening para of this Judgment.