NARAINI DEVI Vs. STATE

JUDGEMENT

(1.) Two separate appeals have been filed by Naraini Devi and Satish Kumar against a common Judgment of Shri S.L. Bhayana, learned Additional Sessions Judge, Delhi, dated 27th July, 1991. The learned Additional Sessions Judge has convicted both the accused under Section 304-B of the Indian Penal Code and also under Section 498-A, Indian Penal Code. Under Sec.304-B, the appellants were convicted and sentenced to undergo rigorous imprisonment for 7 years and under Section 498- A, Indian Penal Code, the appellants were convicted and sentenced to one year's rigorous imprisonment and both the petitioners were further sentenced to pay a fine of Rs.200.00 each and in default of payment of fine, to further undergo rigorous imprisonment of one month each. Both the sentences were however ordered to run concurrently.

(2.) Aggrieved by the said judgment, the appellants have preferred these two appeals before this court. Brief facts which are necessary to dispose of these appeals are set out as under:-

(3.) Charges under Section 498-A/34 and 304-B/34, Indian Penal Code were framed against both the accused of which they pleaded not guilty and claimed trial.