TEJ PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The aforesaid two criminal appeals, filed on behalf of the accused-appellants, are directed against the impugned judgment and orders dated 11.2.2013 passed by Sri Brij Lal Chaurasiya, First Additional Sessions Judge (Ex-Cadre) Kushi Nagar at Padrauna passed in Session Trial No.111 of 2001 (State Vs. Chhotku Singh and 3 others), whereby the appellants were convicted under sections 304-B and 498-A I.P.C and they were sentenced to undergo rigorous imprisonment of 10 years and two years with fine of Rs.10,000/- each. In default of payment of fine they were further directed to undergo two months rigorous imprisonment. All the sentences were directed to run concurrently.

(2.) Since both the appeals arises out of the same judgement and orders, they are disposed of by a common order.

(3.) Heard Sri Rajul Bhargava, learned Senior Counsel assisted by Sri Chandra Kumar Singh, Advocate, for the appellants, Sri Raj Bahadur, learned A.G.A for the State-respondent and perused the record.