MANGAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) As both the aforesaid two criminal appeals have cropped up from the common judgment and order of conviction and sentence, hence these two appeals are being taken together for consideration and are disposed of by the common judgment.

(2.) Heard learned counsel for the appellants as well as learned APP for the State.

(3.) Aforesaid two appeals have been preferred against the Judgment and Order of conviction dated 30.04.2015 and order of sentence dated 04.05.2015 passed by the 2nd Additional Sessions Judge, Purnea in Session Trial Nos. 793 of 2013, 1118 of 2013 and 522 of 2014 arising out of Janki Nagar P.S. Case No. 19 of 2013, whereby the learned trial court convicted the appellant Puran Sharma, Mangan Sharma and Manjula Devi for the offence punishable under Sections 304B and 201/34 of the Indian Penal Code and acquitted Darogi Sharma of the aforesaid charges and sentenced Accused Puran Sharma, Mangan Sharma and Manjula Devi to undergo R.I. for 10 years each under Section 304B of the Indian Penal Code and further sentenced them to undergo R.I. for 3 years each under Section 201/34 of the Indian Penal Code. They were also slapped with fine of Rs. 1000/- each and in case of default of payment of fine, to undergo R.I. for 2 months each under Section 304B of the Indian Penal Code.