JAGDISH CHANDRA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) These are two connected appeals against the judgment of Additional Sessions Judge, Court No.1, Etah passed in Sessions Trial No. 189 of 1999 by which the accused appellants were convicted under Section 304B, 498A I.P.C. and 3/4 of D.P. Act and each appellants had been sentenced, as below:

(2.) The aforesaid appeals were earlier heard, judgment was reserved and thereafter by appointing Amicus Curie appeals were dismissed on 27.11.2012. Against the judgment of this court, Criminal Appeal Nos. 2064-2065 of 2013 were filed, which were allowed by the Hon'ble Apex Court on 9.12.2013 and the matter was remitted to this court for fresh disposal.

(3.) Sri Ayush Singh, learned advocate, has filed his appearance to assist Senior advocate Sri V.P. Srivastava who appeared on behalf of the appellants in hearing of the matter.