(1.) By a judgment dated 30th May, 2000, Ranbir Singh Tyagi (appellant in Crl.Appeal No. 352/2000) as well as his wife Kusum Lata Tyagi and their son Sandeep Tyagi (appellants in Crl.Appeal No. 370/2003) have been convicted for commission of offences under Section 498A and by an order on sentece dated 31st May, 2000, they have been sentenced to undergo rigorous imprisonment of three years and fine of Rs.5,000/ - each and in default of fine, they are required to undergo rigorous imprisonment of six months each.
(2.) By the same judgment dated 30th May, 2000 as well as order on sentence dated 31st May, 2000, the appellants Sandeep Tyagi and Smt. Kusum Lata Tyagi stand convicted for commission of offences under Section 304B and sentenced to undergo imprisonment for life and fine of Rs.5,000/ - each and in default of payment of fine, to undergo six months rigorous imprisonment each.
(3.) Ranbir Singh has filed Crl.Appeal No. 352/2000 assailing this conviction and sentence, whereas Sandeep Tyagi and Kusum Lata have assailed their conviction and sentence by way of Crl.Appeal No. 370/2000.
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