VINOD MANDAL @ BINOD MANDAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) As both the aforesaid two Criminal Appeals have cropped up from the common judgment, hence they are taken together for consideration and are disposed of by this common judgment.

(3.) The Criminal Appeal no. 519 of 2015 has been filed by the appellant Vinod Mandal @ Binod Mandal and Criminal Appeal no. 548 of 2015 has been filed by the appellants Ghanshyam Mandal and Amiya Devi against the Judgment and Order of conviction and sentence dated 08.07.2015 passed by the learned Additional District & Sessions Judge-III, Jamui in Sessions Trial No. 156 of 2014 arising out of Sono P.S. Case No. 58 of 2012, whereby the learned trial court acquitted the accused Rekha Devi of the charges levelled against her and convicted the accused namely, Vinod Mandal, Ghanshyam Mandal and Amiya Devi for the offence punishable under Sections 304-B and 201 of the Indian Penal Code and sentenced them to undergo R.I. for ten years each and also slapped them with a fine of Rs. 10,000/- each and in default of payment of fine to undergo S.I. for three months each for the offence under Section 304-B of the Indian Penal Code and sentenced them to undergo R.I. for three years each under Section 201 of the Indian Penal Code. Both the sentences were directed to run concurrently.