PACHIYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been heard together and are being disposed of by this common judgment.

(2.) We have heard Shri Pravin Kumar, the learned Advocate for the appellants and Mr. Abhimanyu Sharma, the learned APP for the State.

(3.) The three appellants have been convicted for the offence under Ss. 341, 447, 504 and 302/34 of the Indian Penal Code vide judgment dtd. 7/3/2017 passed by the learned Sessions Judge, Bhagalpur in Sessions Trial No. 07/2013/ 13/2015 arising out of Shahkund (Sajour) P.S. Case No. 68/2011. By order dtd. 9/3/2017, they have been sentenced to undergo R.I. for one month separately under each of the counts, namely, Ss. 341, 447 and 504 of the IPC. For the offence under Sec. 302/34 IPC, the appellants have been directed to undergo imprisonment for life, to pay a fine of Rs.2,000.00each and in default of payment of fine, to further suffer simple imprisonment for two months. The sentences have been ordered to run concurrently.