DINESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under challenge, in the present appeals, are the judgment of conviction, dated 24.02.2014, passed, in Sessions Trial No. 238 of 2011, by the learned Sessions Judge, Vaishali, at Hajipur, and the order of sentences, dated 28.02.2014, whereby the appellants have been convicted under Sections 304B and 201 read with Section 34 of the Indian Penal Code.

(2.) Consequent upon their conviction under Section 304B read with Section 34 of the Indian Penal Code, the appellants have been sentenced to undergo imprisonment for life and also suffer, for their conviction under Section 201 read with Section 34 of the Indian Penal Code, simple imprisonment for seven years and pay fine of Rs. 10,000/-(Ten thousand) each and, in default of payment of fine, undergo imprisonment for one year. Both the sentences have been directed to run concurrently.

(3.) These two appeals, having impugned the same judgment of conviction, dated 24.02.2014, and the order of sentences, dated 28.02.2014, passed, in Sessions Trial No. 238 of 2011, by the learned Sessions Judge, Vaishali at Hajipur, are heard together for the purpose of final disposal and are being disposed of accordingly.