LAWS(ALL)-2022-9-138

ANGOORI DEVI Vs. STATE OF U. P.

Decided On September 14, 2022
ANGOORI DEVI Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Yogesh Kumar Srivastava, learned counsel for the appellants and Sri N.K. Srivastava, learned AGA appearing for the State and perused the record.

(2.) The instant criminal appeal has been filed against the judgment and order dtd. 28/7/2016/29/7/2016 passed by Additional Sessions Judge/Fast Track Court No. 1, Hathras, in S.T. No. 493 of 2014, State vs. Arjun Singh and one another, S.T. No. 194 of 2015, State vs. Bachchoo Singh and one another and S.T. No. 146 of 2015, State vs. Sukhvir, arising out of Case Crime No. 322 of 2014, under Ss. 498A, 304B IPC and Sec. 3/4 Dowry Prohibition Act, P.S. Chandpa, District Hathras, whereby the applicants have been convicted under Sec. 302/34 IPC and sentenced to imprisonment for life with a fine of Rs.10,000.00 each and in default to undergo 6 months additional simple Imprisonment.

(3.) All the three sessions trials were consolidated with S.T. No. 493 of 2014, State vs. Arjun Singh and the another, which was mentioned as leading case.