(1.) (Oral) - Present appeal arises out of a judgment dated 21.02.2000 and an order on sentence dated 03.04.2000, passed by the Additional Sessions Judge, Shahdara, Delhi, in Session Case No.11/97, in case FIR No.364/96 registered under Sections 498A/302/34 Penal Code at Police Station Bhajanpura, whereby the appellants were convicted for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code and sentenced to undergo imprisonment for life with fine of Rs.10,000.00, each, and in default of payment of fine to undergo Rigorous Imprisonment for one year. The appellants were also convicted for the offence punishable under Sec. 498A Penal Code and they were directed to undergo Rigorous Imprisonment for three years with fine of Rs.5,000.00, each, and in default of payment of fine, to undergo Rigorous Imprisonment for six months.
(2.) At the outset, we may notice that appellant No.1, Smt.Angoori Devi, mother-in-law of the deceased, has since died.
(3.) The brief facts of the case, as noticed by the learned trial court, are as under:-
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