PRASHANT JAIN Vs. STATE

JUDGEMENT

(1.) Challenge in the present appeals is the impugned Judgment dated 08.12.2010 passed by the learned Additional Sessions Judge-FTC (Central), Tis Hazari Court, Delhi, whereby the appellant, Yash Jain has been sentenced to undergo rigorous imprisonment for life for the offence punishable under Section 304-B IPC. He has also been directed to undergo rigorous imprisonment for a period of three years for an offence punishable under Section 498-A of IPC in addition to payment of fine of Rs.10,000 and in default whereof to undergo simple imprisonment for a period of six months. Appellants -Veena Jain and Prashant Jain have been sentenced to undergo rigorous imprisonment for a period of ten years for the offence punishable under Section 304-B IPC. They have also been sentenced to undergo rigorous imprisonment for a period of three years for an offence punishable under Section 498-A IPC together with fine of Rs.75,00/- each and in default whereof to undergo simple imprisonment for a period of four months. The appellant, Subhash Jain has been sentenced to undergo rigorous imprisonment for a period of seven years for the offence punishable under Section 304-B IPC and for the offence punishable under Section 498-A IPC he has been sentenced to undergo rigorous imprisonment for a period of three years together with imposition of fine of Rs.7,500/- and in default whereof to undergo simple imprisonment for a period of four months.

(2.) Appellant Yash Jain who is the husband of the deceased has filed Crl.A.No. 1454/2010, appellants, Veena Jain and Subhash Jain, who are parents-in-law of the deceased, have filed Crl.A.No. 1455/2010 while appellant, Prashant Jain, who is the brother-in-law (Nandoi) of the deceased has separately filed Crl.A.No. 1452/2010.

(3.) The case of the prosecution in brief can be summarised as under:-