- (1.) HEARD learned Counsel for the appellants as well as learned Additional Government Advocate.
(2.) SINCE both appeals arise out of one and the same judgment, they are being taken up together for the purpose of consideration of bail. These appeals have been preferred by appellants, namely, Ram Saran, Manna Devi and Jiledar against Judgment and order dated 16.09.2009 passed by learned Special Judge, EC Act Gonda in Sessions Trial No. 81 of 2005 whereby they have been convicted under Sections & / IPC and sentenced for a maximum term of life imprisonment with fine stipulation. We have gone through the judgment of the court below, lower court record as well as the FIR.
(3.) THE incident is said to have taken place in the night of 4/5th November, 2003 FIR of which was registered after the orders passed on the application moved under Section Cr.P.C. by the complainant -father of the deceased. In the evidence it comes out that the deceased Dandana Devi has been done to death by the accused persons for the lust of dowry. Post mortem report of the deceased reveals that she has died due to asphyxia and the injuries received on her person. She had received two injuries; one in the shape of abrasion on the right side of chin (2.0 cm x 2.0 cm); and other in the shape of contusion on the left side of neck (5.0 cm x 1.0 cm).;