KUNTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the Criminal Appeal Nos. 124 of 2001 and 143 of 2001 arise out of same judgment. Hence they have been heard together and are being disposed of by this common judgment.

(2.) THE appellants of Cr. Appeal No. 124 of 2001, Kunti Devi and Shambhu Pandit and the appellant of Cr. Appeal No. 143 of 2001 Doman Pandit have been convicted under Sec.304B/34 of the Indian Penal Code and were sentenced to undergo Rl for 10 years. They were further convicted under Sec.328/34 of the Indian Penal Code and were sentenced to undergo Rl for 7 years and again further convicted for period of 5 years under Sec.201 of the Indian Penal Code.

(3.) THE appellants pleaded not guilty and have stated that they have falsely been implicated in this case.