LALIT PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since both these appeals arise out of the same impugned Judgement, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned senior counsel for the appellants and learned counsel for the State.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 06.06.2013 and Order of sentence dated 07.06.2013, passed by the learned Sessions Judge, Seraikela-Kharsawan, in S. Tr. No.84 of 2011, whereby, both these appellants, who are the husband and brother-in-law (Devar) of the deceased, have been found guilty and convicted for the offence under Section 304-B of the Indian Penal Code. Upon hearing on the point of sentence, the appellant Lalit Prasad, the husband of the deceased, has been sentenced to undergo R.I. for ten years, whereas the appellant Raju, the brother-in-law of the deceased, has been sentenced to undergo R.I for seven years for the said offence.