Anant Bijay Singh, J. - (1.) I.A. No. 1471 of 2017.
(2.) The appellants have faced the trial in S.T. No. 187 of 2011, whereby the learned District & Additional Sessions Judge-II, Godda by judgment of conviction dated 30.09.2015 and order of sentence dated 08.10.2015 held them guilty for the offence under Section 304(B) of the I.P.C and sentenced them to undergo R.I for seven years each and further three years of R.I and fine of Rs. 3,000/- each for the offence under Section 201 of the I.P.C and in default of payment of fine, they shall further undergo R.I for three months and all the sentences are directed to run concurrently.
(3.) Learned counsel for the appellants has submitted that appellants are the mother-in-law and father-in-law of the deceased and they are in custody for more than five and half years.;