BISHESHWAR THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) AS both the appeals arise out of the common judgment, they are taken up together and are being disposed of by this common judgment.

(2.) APPELLANTS , Bisheshwar Thakur and Savitri Devi are father -in -law and mother -in -law of the deceased respectively in Cr. Appeal No. 209 of 2001.

(3.) THESE appeals are directed against the judgment of conviction and order of sentence dated 10.5.2001 and 16.5.2001 respectively, passed, by Mr. Harish Chandra Mishra, 1st Additional Sessions Judge, Deoghar in Sessions Case No. 168 of 1998, convicting the appellants under Sec. 304B, Indian Penal Code and sentencing them to under go RI for ten years.