SMT. BIMLA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the common questions of law and facts are involved in both these appeals, the same have been taken up together and decided by this common judgment.

(2.) These appeals are instituted against the judgment and order dated 27.6.2011, whereby the appellants/accused, who were charged with and tried for the offences punishable u/s 302, 304-B, 498-A and 201 Penal Code and u/s 3/4 of the Dowry Prohibition Act, were acquitted for the offences punishable u/s 304B, 498A and 3/4 of Dowry Prohibition Act, but they were convicted u/s 302 and 201 IPC. The Trial Court has sentenced the appellants to undergo life imprisonment with fine of Rs.5,000.00 each u/s 302 Penal Code and in case of default of fine, to undergo additional two years' rigorous imprisonment. Each of the appellants was further directed to undergo two years' rigorous imprisonment with fine of Rs.1,000.00 each for the offence u/s 201 Penal Code and in case of default in payment of fine, to undergo six months' additional rigorous imprisonment.

(3.) Appellant Rebadhar Joshi has died during the pendency of appeal, hence the appeal (CRLA 144/2011) qua him is abated.