DHANANJAY PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the outset, it is important to mention that both above named appeals are disposed herewith through this common judgment, as same arises out of Session Trial No. 252/2015 disposed by learned Additional District and Sessions Judge VI, Buxar.

(2.) Heard Mr. Digvijay Kumar Ojha learned counsel appearing for the appellant as well as learned APP for the State in Cr. APP (DB) no. 284 of 2017 and also Mr. Digvijay Kumar Ojha learned counsel for the appellant as well as learned APP for the State in Cr. APP (DB) No. 449 of 2017.

(3.) Both above mentioned appeals are directed against judgment and conviction dtd. 24/1/2017 and order of sentence dtd. 25/1/2017, as passed in Session Trial No. 252/2015 in connection with Simri P.S. Case No. 151/2015 dtd. 22/7/2015, which was lodged for offences alleged under Ss. 304(B), 498(A) and 34 of the Indian Penal Code by learned Additional District and Sessions Judge, VI, Buxar, whereby and whereunder the learned Additional District and Sessions Judge, VI, Buxar, pleased to convict the appellant of Cr. APP (DB) No. 284 of 2017, namely, Dhananjay Pathak for life imprisonment, whereas appellant of Cr. APP (DB) No. 449 of 2017, namely, Sidheshwar Pathak, Basanti Devi and Karishma Kumari were sentenced for seven years rigorous imprisonment after being convicted for the offence under Sec. 304(B) of the Indian Penal Code.