RATAN SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) FOUR appellants, namely, Ratan Sao,Kamla Devi, Munna Sah and Tunna San have preferred this appeal against the judgment and order of conviction, passed by the llnd Additional Sessions Judge, Aurangabad in S.Tr. No. 136 of 2000/35 of 2000. Appellants have been convicted u/s 304 - B/34 of the Indian Penal Code and sentenced to rigorous imprisonment for life by judgment and order dated 26.11.2002.

(2.) APPELLANT No. 1 is the father -in -law, appellant No. 2 sister -in -law, appellant No. 3 elder brother of the husband, i.e. brother -in -law and appellant No. 4 Tunna Sah is husband of the deceased, Lalsa Devi. Chandeshwar Sah (P.W. 11) is father of the deceased and informant of Kutumba (Amba) P. S. Case No. 131/99.

(3.) THE case was investigated, charge sheet submitted and finally, committed to the Court of Session for trial. During trial, altogether 15 witnesses were examined. Out of them, P.Ws. 1, 3, 4, 5, 8 and 9 were declared hostile. The I.O. was examined as P.W. 14 and the doctor who conducted post mortem, was examined as P.W. 13.