ARBIND KUMAR AMBASTA Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred by the appellants against the judgment and order of conviction for the offence under Section 304(B) of the Indian Penal Code and sentence of life imprisonment dated 23/03/1991 passed in Sessions Trial No. 399 of 1989.

(2.) Before dealing with the case of prosecution and other evidence, it is desirable to mention the relationship between the deceased and appellants, as stated hereunder.

(3.) Rina Devi (deceased) was the wife of Arbind Kumar Ambasta (A.1). Basudeo Narain Ambasta (A.2) was the father-in-law of deceased, whereas Shanti Devi (A.3) was the mother-in-law of deceased, i.e. parents of Arbind Kumar Ambasta (A.1). The informant Nand Kishore Prasad was the father of Rina Devi (deceased).