KARI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel Mrs. Vaishnavi Singh appearing for the appellants and learned APP Mr. A.M.P. Mehta for the State are present and they are heard on the merit of this appeal.

(2.) The instant appeal has been filed by the Appellants Kari Yadav and Ramlal Yadav against the Judgment of Conviction dtd. 10/4/2019 and order of Sentence dtd. 15/4/2019 passed by the learned Presiding Officer, Fast Track Court-I, Madhubani in Sessions Trial Case No. 303/2003/94/2018 arising out of Khajouli (Kaluahi) P.S. Case No. 67 of 2002.

(3.) The appellants and two co-accused persons namely, Bilti Devi and Jhamlal Yadav have faced trial jointly but the said co-accused persons have been acquitted of the offence charged while the appellants have been convicted for the offence punishable under Sec. 304B of Indian Penal Code (hereinafter referred to as 'IPC'). Both the appellants have been sentenced to undergo rigorous imprisonment for ten years for the offence punishable under Sec. 304B of IPC. The said judgment of conviction and order of sentence have been challenged in this appeal by the convicts who are here appellants.