LAWS(JHAR)-2018-7-26

UTTOM LAYAK Vs. STATE OF JHARKHAND

Decided On July 10, 2018
Uttom Layak Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Both these appeals arise out of the common Judgment of conviction and Order of sentence, as such, they are heard together and are being disposed of by this common Judgment.

(2.) Heard learned amicus curiae appointed by the Court for the appellants, as also learned counsel for the State.

(3.) The appellants in both these appeals are aggrieved by the impugned Judgment of conviction dated 24.02.2006 and Order of sentence dated 01.02006, passed by the learned 3rd Additional Sessions Judge, F.T.C., Dumka, in Sessions Case No.283 of 2004, whereby these appellants, who are the husband and the mother-in-law respectively, of the deceased, along with Jagdish Layak, the father-in-law of the deceased, have been found guilty and convicted for the offences under Section 304-B and 201 of the Indian Penal Code. Upon hearing on the point sentence, the appellant Uttom Layak, who is the husband of the deceased, has been sentenced to undergo imprisonment for life for the offence under Section 304-B of the Indian Penal Code, whereas the mother-in-law and father-inlaw were sentenced to undergo rigorous imprisonment for seven years for the said offence. The appellants have further been sentenced to undergo R.I for three years with fine of Rs.1000/- each, for the offence under Section 201 of the Indian Penal Code, and both these sentences were directed to run concurrently.