LAWS(PAT)-2014-2-72

BABU LAL MAHTO Vs. STATE OF BIHAR

Decided On February 10, 2014
Babu Lal Mahto Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) DATE : 10 -02 -2014 Because of the fact that Criminal Appeal (SJ) No. 1178 of 2010 wherein Saroj Mahto and Sarswati Devi happen to be appellants while in Criminal Appeal (SJ) No.521 of 2011, Babu Lal Mahto and Santosh Mahto are the appellants, commonly originate against the judgment of conviction and sentence dated 18.11.2010 passed by Additional Sessions Judge, 11th ­ Saran at Chapra relating to Sessions Trial No. 38/2009, accordingly, there has been conjoint hearing and are being disposed of by a common judgment.

(2.) ALL the appellants so named above have been found guilty for offence punishable under Section 304B/34 of the IPC and each of them has been directed to undergo RI for 10 years, under Section 201/34 of the IPC and each of them has been directed to undergo RI for two years with a further direction to run the sentence concurrently.

(3.) AFTER having registration of Khaira (Nagra) P.S. Case No. 53/2008 against husband, father -in -law, mother -in -law, brother -in -law of deceased, Basanti Devi, the investigation commenced and concluded by way of submission of charge -sheet under Section 304B/201 IPC and on account thereof, appellants were put on trial which ultimately concluded in conviction and sentence as disclosed above, hence these appeals.