AJMAL AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Atul Verma, learned counsel for the appellants, and Shri Umesh Verma, learned AGA for the State were heard at length.

(2.) Criminal Appeal No. 1091 of 2009 has been preferred by appellant Ajmal, Criminal Appeal No. 406 of 2008 has been preferred by appellant Bismilla and Criminal Appeal No. 407 of 2008 has been preferred by appellant Chedana challenging the judgment and order dated 16.11.2007 passed by Additional Sessions Judge, Court No. 2, Gonda, in Sessions Trial No. 266 of 2000 arising out of Case Crime No. 7 of 2000, Police Station Itiyathok, District Gonda, whereby all the three appellants were convicted for the offence under Sec. 304 -B IPC and were sentenced with imprisonment for life. They were further convicted for the offence under Sec. 498 -A IPC and were sentenced to undergo rigorous imprisonment for a period of three years and also with fine of Rs. 5,000/ - each with default stipulation of two years additional rigorous imprisonment. All the appellants were also convicted for the offence under Sec. 3 of the Dowry Prohibition Act and were sentenced with rigorous imprisonment for a period of five years and also with fine of Rs. 15,000/ - each with default stipulation of three years' additional rigorous imprisonment. They were further convicted for the offence under Sec. 4 of the Dowry Prohibition Act and were sentenced with rigorous imprisonment for a period of two years and also with fine of Rs. 5,000/ - each with default stipulation of one year's additional rigorous imprisonment. All the sentences were directed to run concurrently.

(3.) Since all these appeals arise out of a common judgment, hence the same are being disposed of together.