BALRAM PAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appeal being Cr. Appeal (SJ) No. 888 of 2007 has been filed by Balram Pal, father-in-law of the deceased, and Manju Devi mother-in- law of the deceased, while the Cr. Appeal (SJ) No. 1443 of 2008 has been filed by Shankar Pal, husband of the deceased.

(2.) Both the appeal arises out of the common judgment of conviction and sentence, as such, listed together for analogous hearing and hereby disposed of by the common order.

(3.) The instant appeal is preferred against the impugned Judgment of conviction and order of sentence dtd. 27/2/2007 passed by the learned 2nd Additional Sessions Judge Pakur in S.C. No. 162 of 2006 whereby and whereunder the above appellants have been convicted and sentenced to undergo R.I. for seven years for the offence under Sec. 304-B of I.P.C.