JANKI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment and order, dated 22.09.1993, passed, in Sessions Trial No. 272 of 1991, by learned 9th Additional Sessions Judge, Ara, the appellants, Janki Devi, Shashi Bhushan Singh and Hari Bhushan Singh, stand convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code. Following their conviction, the accused-appellants have been sentenced to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded by the First Information Report, may, in brief, be described thus:

(3.) At the trial, apart from framing charges under Sections 302 and 304B read with Sec. 34 of the Indian Penal Code, charges, under Sections 3 and 4 of the Dowry Prohibition Act, 1961, were also framed against all the accused namely, Janki Devi, Shashi Bhushan Singh and Hari Bhushan Singh. To the charges so framed, all the accused pleaded not guilty.