BABY DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction dtd. 10/4/2003 and order of sentence dtd. 19/4/2003 passed by learned Additional sessions Judge, F.T.C.-II, Dhanbad, in S.T. No. 310 of 1996 whereby and whereunder the appellants were found guilty and have been convicted under Sec. 306/34 of the Indian Penal code and all of them have been sentenced to undergo R.I. for 7 years and also to pay a fine of Rs.2000.00 each, in default of payment of fine they have been further sentenced to undergo R.I. for 6 months.

(2.) The prosecution case in brief is that one Bimla Pankaj (P.W. 4) had given her fardbeyan before the officer In charge Hariharpur Police Station on 13/11/1995 stated that she had two sons and three daughters.

(3.) The aforesaid fardbeyan was forwarded to the officer In Charge of Topchanchi Police Station for instituting the case u/s 306/498 A/ 34 of IPC. Accordingly, the case was registered as Topchanchi Police Station no. 144 of 1995 dtd. 13/11/1995.