JAGROOP PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals arise out of common judgment and they have been heard together and are being disposed of by this common Judgment.

(2.) THIS appeal is against the Judgment dated 21.11.2002/23.11.2002 of the Additional Sessions Judge, Fast Track Court No. II, Aurangabad in Sessions Trial No. 16/2000/253/2002 whereby the aforesaid two appellants have been convicted under Section 304B of the Indian Penal Code and sentenced to R.I. for seven years. The appellants Anil Paswan is the husband and Jagrup Paswan is the father - in -law of the deceased, Anita Devi.

(3.) AS many as five prosecution witnesses have been examined. P.W.1 is Dr. T.N. Shukla who had conducted post mortem examination on the dead body P.W.2, Vijay Paswan, is uncle of the deceased but he has turned hostile. P.W. 3, Kalawati Kumari, is the younger sister of the deceased. P.W.4, Janakwa Devi, is the mother of the deceased. P.W.5 is Surajdeo Paswan who is the informant himself but he too turned hostile saying that he has compromised the case. P.W. 6, Ramanuj Singh, is the Investigating Officer.