SARDENDU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment of conviction and order of sentence dtd. 12/1/2009 and 14/1/2009 respectively passed by the 1st Additional Sessions Judge, Patna, in S.T. No.852 of 1997 arising out of Kadamkuan P.S. Case No.69 of 1997, all the four Appellants have been convicted for the offence under Sec. (s) 306/34 and 498- A/34 Indian Penal Code and sentenced to undergo rigorous imprisonment for eight years with fine of Rs.15,000.00 each under Sec. 306/34 Indian Penal Code and two years rigorous imprisonment for the offence under Sec. (s) 498-A/34 Indian Penal Code. In default of payment of fine, all the Appellants have to further undergo simple imprisonment for one year. Both the sentences were ordered to run concurrently.

(2.) During hearing of these Criminal Appeals, I. A. No.2498 of 2018 has been filed in Cr. Appeal (SJ) No.183 of 2009 stating that Appellant No.2, Shakuntala Devi, of Cr. Appeal (SJ) No.183 of 2009 has died on 20/4/2017 during pendency of the appeal.

(3.) Similarly, it is also mentioned in the aforesaid Interlocutory Application that Appellant, Dwitendu Prasad Sinha, sole Appellant of Cr. Appeal (SJ) No.195 of 2009, who is son of Appellant No.1 of Cr. Appeal (SJ) No.183 of 2009, has died during the pendency of the appeal.