SHANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the judgment, dated 28.01.2013, passed, in Sessions Trial No. 389 of 2008, by learned Ad hoc Additional Sessions Judge -V, Biharsharif at Nalanda, the appellant, Shanti Devi, along with co -accused, Bacchu Singh, stands convicted, under Sections 328 and 302 read with Section 34 of the Indian Penal Code. Following their conviction, the appellant, Shanti Devi, and the co -accused, Bacchu Singh, under Section 302 read with Section 34 of the Indian Penal Code, stand convicted, under order, dated 31.01.2013, to undergo imprisonment for life and pay fine of Rs. 10,000/ - (Ten thousand) each and, in default of payment of fine, suffer simple imprisonment for three years. Following their conviction, under Section 328. read with 34 of the Indian Penal Code, the present appellant and the co -convict, Bacchu Singh, have been further sentenced to undergo rigorous imprisonment for 7 (seven) years and pay fine of Rs. 5,000/ - each and, in default of payment of fine, suffer simple imprisonment for one year, both the sentences having been directed to run concurrently.

(2.) THE case of the prosecution, as unfolded at the trial, may, in a nut -shell, be described as under:

(3.) IN support of their case, prosecution examined altogether five witnesses including the doctor (PW 5), who had performed the post mortem examination and the police officer (PW 2), who had conducted the investigation.