LAL MOHAR GOSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion the cases were listed for hearing without the Lower Court Records since it were old matters and the Counsel for the Appellants was directed to produce a copy of the deposition which he has done and, hence, the Court is proceeding to hear the matter.

(2.) THE Appellants have been convicted under Sections 304B and 201/34 IPC and sentenced to RI for ten years and seven years respectively by the Additional Sessions Judge -VII, Rohtas at Sasaram in S.Tr. No. 645/109 of 1992/92 by judgment and order dated 21.09.1998.

(3.) THE prosecution in all examined ten witnesses whereas the defence produced a letter to prove that in fact the deceased had been married with Judge Gosain before 1981 and, therefore, the case could not be filed under Section 304B IPC.