FULO DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned APP for the State.

(2.) The petitioners have moved the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973, against the judgment and order dated 06.03.2018 passed in Criminal Appeal No. 8 of 2017, by the Fast Track Court, 2 nd, Supaul by which the judgment and order of conviction and sentence passed against the petitioners dated 07.07.2017 in Case No. 213C of 2010/Trial No. 221 of 2017, by the Additional Chief Judicial Magistrate, Birpur, Supaul has been upheld.

(3.) The opposite party no. 2, is the wife of the brother of the petitioner no. 2 and petitioner no. 1 is wife of petitioner no. 2.