Shree Chandrashekhar, J. - (1.) These criminal appeals; Cr. Appeal (D.B.) No. 412 of 2001 on behalf of Nakul Sah @ Nako Sah and Cr. Appeal (D.B.) No. 439 of 2001 on behalf of Raj Kumari Devi, have been preferred against the judgment of conviction under section 302/34 IPC and under section 201/34 IPC and the order of sentence of RI for life under section 302/34 IPC and RI for seven years under section 201/34 IPC, both dated 30.08.2001, passed against the above-named appellants in Sessions Case No. 76 of 2000| 15 of 2000.
(2.) The appellant, namely, Raj Kumari Devi in Cr. Appeal (D.B.) No. 439 of 2001 has been released on bail vide order dated 05.02.2002 passed by this Court and the appellant, namely, Nakul Sah @ Nako Sah in Cr. Appeal (D.B.) No. 412 of 2001 has been released on bail vide order dated 02.01.2002.
(3.) The informant of this case, namely, Rita Devi is mother of Suraj Sah, the deceased, who was aged about 6 years. On the basis of her fardbeyan recorded at 5:30 p.m. on 20.04.2000 at Basant Rai Outpost ( Pathargama Police Station), Pathargama P.S. Case No. 48 of 2000 was registered against the appellants under sections 302/201/34 IPC on 21.04.2000.;