OMWATI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellants, namely, Smt. Omwati wife of Hukum Singh, Vijay Pal and Om Pal sons of Chhajju Singh, residents of Village, Bhaila, Police Station Deoband, District Saharanpur, against the judgment and order dtd. 11/6/1991, passed by the Court of the VIth Additional Sessions Judge, Saharanpur, in Session Trial No.103 of 1990, under Ss. 304-B/34 and 201 Indian Penal Code (in short 'I.P.C'.), Police Station Deoband, District Saharanpur.

(2.) By the impugned judgment and order, appellant, Smt. Omwati has been convicted and sentenced to undergo imprisonment for life for the offence punishable under Sec. 304-B/34 IPC. The appellants, Vijay Pal and Om Pal have been convicted and sentenced to undergo seven years' rigorous imprisonment for the offence punishable under Sec. 304-B/34 IPC. All the appellants have also been convicted and sentenced to undergo three years' rigorous imprisonment for the offence punishable under Sec. 201 IPC also. All the sentences have been directed to run concurrently.

(3.) Feeling aggrieved by the impugned judgment and order, this appeal has been filed by all the three convicts. During the pendency of this criminal appeal, appellant No. 1, Smt. Omwati, has died, and the appeal against her stands abated vide order dtd. 2/9/2025. Therefore, the appeal has been heard on behalf of the surviving appellants, Vijay Pal and Om Pal.