ADHARU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these criminal appeals have arisen out of a common judgment and order dtd. 20/6/2007/23/6/2007, passed in S.T. No.36 of 2005, State Vs. Dinesh Lal and others, passed by learned Sessions Judge, Tehri-Garhwal. Both are decided by the one and the common judgment.

(2.) Appellant no.1 (Adharu) has passed away during pendency of Criminal Appeal No.250 of 2007 and the appeal stood abated against him vide order dtd. 20/7/2023.

(3.) This Criminal Appeal No.250 of 2007 is preferred by the appellants under Sec. 374(2) of Cr.P.C. and is directed against the judgment and order dtd. 23/6/2007, passed by learned Sessions Judge, Tehri-Garhwal in Sessions Trial No.36 of 2005, State Vs. Dinesh Lal and others, whereby the accused-appellants (Smt. Furi Devi, Ramesh Lal) have been convicted under Sec. 498-A and 304-B of IPC and were sentenced to undergo seven years rigorous imprisonment under Sec. 304-B of IPC with a fine of ?1,000/- each with default stipulation of additional six months rigorous imprisonment and were sentenced one year rigorous imprisonment under Sec. 498-A of IPC with a fine of ?1,000/- each with default stipulation of six months rigorous imprisonment. Both the sentences were directed to run concurrently.