RAM BAHADUR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Under challenge, in the present appeals, is the judgment and order, dated 10.03.1993, passed, in Sessions Trial No. 339 of 1989, by the learned 2nd Additional Sessions Judge, Rohtas, at Sasaram, whereby various sentences have been passed against the accused-appellants.

(2.) By the impugned judgment under appeal, the learned trial Court has convicted all the accused-appellants, namely, Ram Bahadur Singh, Taluka Devi, Santosh Kumar Mehta, Jitendra Kumar Singh, Mundrika Singh, Murli Singh, Ram Awadh Singh and Ram Bachan Singh, under Section 302 read with Section 34 of the Indian Penal Code and all the accused-appellants, except accused-appellant Taluka Devi, have been convicted under Section 201 of the Indian Penal Code, too. By the judgment under appeal, the accused appellant, Santosh Kumar Mehta, stands further convicted under Section 4 of the Dowry Prohibition Act, 1961. While all the accused-appellants aforementioned stand sentenced, for their conviction under Section 302 read with 34 of the Indian Penal Code, to suffer imprisonment for life, all the accused appellants, except accused-appellant Taluka Devi, stand sentenced, for their conviction under Section 201 of the Indian Penal Code, to undergo rigorous imprisonment for a period of five years and accused-appellant, Santosh Kumar Mehta, further stands sentenced, for his conviction under Section 4 of the Dowry Prohibition Act, 1961, to undergo rigorous imprisonment for one year. All the sentences have been directed to run concurrently.

(3.) The case of the prosecution, as unfolded at the trial, may, in brief, be described thus: