MURARI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) .The said two appeals arose out of the common Judgment of conviction dated 23.4.1999 and the order of sentence dated 24.4.1999 passed by learned Sessions Judge, Deoghar in S.T. No. 14/1997 whereby learned Trial Court has found the appellants guilty of the charges against them under Sections 3048 and 201 IPC. The appellant Murari Yadav (Cr. Appeal No. 178/1999) has been sentenced to undergo R.I. for life under Section 304B IPC and R.I. for three years under Section 201 IPC. However, the appellants of Cr. Appeal No. 171/1999 have been sentenced to undergo R.I. for seven years under Section 304B IPC and R.I. for three years under Section 201 IPC. Sentences are to run concurrently.

(2.) AS both the appeals are directed against the same judgment of the Court below, therefore, they are heard together and are being disposed of by this common judgment.

(3.) THE prosecution case, in brief, is that the deceased Pramila Devi and the accused Murari Yadav were married in the year 1992. As alleged, Murari Yadav and his family members used to pressurize Pramila Devi to bring dowry from her father and for that she was tortured by them. A panchayati was held on 16.6.1996 in the village which ended with a settlement arrived at between Pramila Devi and Murari Yadav. Both of them agreed before the Panches that there will be no dispute regarding any demand and that they will live in harmony. But in the night of 24.6.96, the accused persons killed Pramila Devi and threw her dead body on the railway line.