SHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the very outset, it has been submitted by learned counsel who is appearing for the appellants in Cr. Appeal (DB) No. 211 of 2019 that the learned Advocate Mr. Ajay Kumar who was appearing in Cr. Appeal (DB) No. 194 of 2019 has passed away.

(2.) We therefore, request Mr. Bhola Prasad to assist in Cr. Appeal (DB) No. 194 of 2019 along with Cr. Appeal (DB) No. 211 of 2019.

(3.) The present appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C.') challenging the judgment of conviction dtd. 17/1/2019 and order of sentence dtd. 19/1/2019 passed in Sessions Trial No. 589 of 2007 (arising out of Falka P.S. Case No. 70 of 2007, by learned Additional District and Sessions Judge, Fast Track Court- 2, Katihar by which the appellants have been convicted for the offences punishable under Ss. -302 and 201/34 of I.P.C. and sentenced to undergo life imprisonment and a fine of Rs.10,000.00 under Sec. -302 of I.P.C. and in default of payment of fine, further rigorous imprisonment for two years and fine of Rs.2,000.00 under Sec. 201 of I.P.C. and the sentences have been ordered to run concurrently.