BALLAV NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) CR . Appeals No. 219 of 2004 and 202 of 2004 have been heard together and are being disposed of by this common judgment.

(2.) THESE two appeals have been preferred against the common judgment and order of conviction dated 31.3.2004 passed by Sri Satendra Kumar Pathak, Additional Session Judge, Fast Track Court No. 3, Patna in Session Trial No. 376/1998 whereby and whereunder he convicted the appellants Under Section 304B/34 of the Indian Penal Code (in short as IPC) and sentenced each of them to undergo R.I for 10 years and also to undergo R.I for four months Under Section 3 of Dowry Prohibition Act and to pay a fine of Rs. 2,500/ - and in default of payment of fine to further undergo R.I for one month. The sentences, however, have been ordered to run concurrently.

(3.) THE defence of the accused was total denial of the allegation and false implication in the case. Their further defence was that informant's sister. Indu died due to ailment.