SATISH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vipul Sinha, learned Amicus Curiae appearing for the appellants as well as Mr. A.M.P. Mehta, learned Additional Public Prosecutor for the State.

(2.) Both these appeals have been heard together and are being disposed off by passing this common order. These appeals have been preferred by the appellants challenging the judgment of conviction and order of sentence dtd. 22/9/2006 passed by a common order by Sri. Prem Darshan Singh, Additional Sessions Judge (FTC-No. 3), Nalanda in Sessions Trial No. 298 of 2004 arising out of Rajgir (Silao) P.S. Case No. 128 of 2001, whereby and whereunder appellants were found guilty and convicted for the offences punishable under Sec. 304(B), 498A and 201 of the Indian Penal Code. All the accused were sentenced to undergo rigorous imprisonment for ten years for the offence u/s 304(B) of the IPC, 3 years R.I. for the offence u/s 498A IPC and and three years R.I for the offence u/s 201 IPC. All the three sentences were directed to run concurrently.

(3.) On the basis of information given by informant (Awadesh Kumar), brother of the deceased, an FIR was registered on 28/3/2001 as Rajgir P.S. Case No. 128 of 2001 under Ss. 304(B), 498A and 201/34 of the Indian Penal Code and Sec. 3 and 4 of the Dowry Prohibition Act against six accused persons including the appellants.