SHANKARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Mahatha, learned amicus curiae for the appellants and Mr. S.K. Srivastava, learned A.P.P.

(2.) Since both these appeals arise out of a common judgement, they are being disposed of by this common order.

(3.) These appeals are directed against the judgement and order of conviction and sentence dtd. 8/12/1998 (sentence passed on 9/12/1998) passed by Sri Vinod Kumar Sinha, learned 5th Additional District & Sessions Judge, Giridih in S.T. No. 266/1994, whereby and whereunder, the appellants have been convicted for the offences punishable under Sec. 302/34 and 498A IPC and have been sentenced to imprisonment for life for the offence under Sec. 302/34 IPC and rigorous imprisonment for two years for the offence under Sec. 498A IPC. Both the sentences were directed to run concurrently.