KISHORI MISTRY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellants Kishori Mistry and Nirmal Mistry are own brothers. Appellant Kanti Devi is the wife of appellant Kishori Mistry. The two brothers have been convicted under Section 302/34, IPC and each has been sentenced to undergo rigorous imprisonment for life. Kishori Mistry has also been convicted under Section 324, IPC for causing injury to Gayatri Devi (PW 2) and has been sentenced to undergo rigorous imprisonment for one year. Appellant Kanti Devi has been convicted under Section 302/109, IPC and has been sentenced to undergo rigorous imprisonment for life.

(2.) The appellants were charged, tried and convicted by the then Sessions Judge, Patna, Sri S.C. Mookherjee. The judgment was delivered on 20.9.1986.

(3.) The appellants were tried for incontinently causing the death of Sumitra Devi of village Usari, PS. Shahpur (Danapur) in the district of Patna.