RAJNI KUMARI @ SINDHU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT has been submitted that the Appellant No. 4 has passed away during pendency of this Appeal and, hence, his Appeal is dismissed as having become infructuous.

(2.) THE Appellants have been convicted for the offence under Sections 304B/34, 498A and 201/34 Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and three years and a fine of Rs.500/ - in default of which further simple imprisonment for three months and one year respectively by the 3 rd Additional Sessions Judge, Nalanda, at Biharsharif, by a Judgment and order of conviction dated 25.1.2001 in Sessions Trial No. 443/122 of 1997.

(3.) THE case of the Defence was of total denial and that the marriage between the parties had taken place about nine years ago and Sunita had committed suicide because she had not borne any children.