RAMESHWAR MAHATO Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Umesh Kumar Singh, the learned Advocate for the appellants/ Rameshwar Mahato @ Ramashray Mahato and Lalmati Devi and Mr. Dilip Kumar Sinha, the learned Additional Public Prosecutor for the State.

(2.) Both the appellants, who are husband and wife, have been convicted under Sec. 302/34 of the Indian Penal Code vide judgment dtd. 9/6/2017, passed by the learned Additional Sessions Judge-cum-Fast Track Court No.2, Bettiah, in Sessions Trial No. 284 of 2004. By order dtd. 15/6/2017, they have been sentenced to undergo imprisonment for life, to pay a fine of Rs.10,000.00 each and in default of payment of fine to further suffer imprisonment for six months.

(3.) Both the appellants are alleged to have killed Yodha Mahato and his wife Thagiya Devi. Yodha Mahato (deceased) is the elder brother of appellant No. 1/ Rameshwar Mahato, whereas Thagiya Devi (deceased) is the wife of slain Yodha Mahato.