SAVITA Vs. STATE OF DELHI

JUDGEMENT

(1.) The instant appeals, by way of special leave, are directed against the common order dated 28.07.2017 passed by the High Court of Delhi at New Delhi in Criminal Appeal No.884 of 2001 and Criminal Appeal No. 10 of 2002 whereby the High Court while disposing of the appeals upheld the conviction and sentence imposed on the appellants-accused by the trial court under Sections 498A and 304 IPC.

(2.) Today when the matter is taken up for hearing of the bail application in Criminal Appeal No.187 of 2019 both counsels agreed to dispose of the main appeal. In light of the same, we proceeded to dispose of the criminal appeals pending before us.

(3.) Mr. Siddharth Luthra, learned senior counsel for the appellant submits that as his client has already suffered incarceration for approximately three and half years, he may be enlarged on bail. At the same time, it has been brought to our notice by the learned senior counsel for the appellants that the High Court while disposing of the appeal filed by the appellants-accused upheld the conviction and sentence imposed by the trial court without the record of the trial court, which was lost during the pendency of the appeal before it.