INDRADEO SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE both these appeals arise out of one case, they are being taken up together and are disposed of by this composite judgment.

(2.) PERUSED the report received from the Superintendent of Police, Nalanda, confirming death of appellant no. 2, namely, Rajeshwari Devi (Cr. Appeal (SJ) No. 419 of 1998). Hence, the appeal with respect to her stands abated.

(3.) THE remaining two appellants in former appeal (Cr. Appeal (SJ) No. 419 of 1998) are non -else than the father -in -law and brother -in -law of the deceased, whereas, the solitary appellant in latter appeal (Cr. Appeal (SJ) No. 437 of 1998) is her husband and all have preferred these appeals against their conviction for the offences punishable under Sections 304(B), 498A and 201 of the Indian Penal Code and respectively sentence to undergo rigorous imprisonment for 10, 3 and 2 years as awarded vide judgment of conviction and order of sentence, respectively, dated 28th & 30th November, 1998 by 1st Additional Sessions Judge, Nalanda at Bihar Sharif in Sessions Trial Nos. 192 of 1994 / 134 of 1996 arising out of Hilsa P.S. Case No. 63 of 1994. However, all the sentences are to run concurrently.