SHARDA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Since both the appeals are against the same judgment and orders, they are disposed of by a common order.

(2.) These two appeals, filed on behalf of the accused/appellants, are directed against the judgment and orders dated 29th October, 2009 passed by Sri Narendra Singh, Additional Sessions Judge, Fast Track Court No. 5, Firozabad, whereby the accused appellants have been convicted under sections 498A, 306 IPC and sentenced to undergo rigorous imprisonment of three years with fine of Rs. 2,000/- and rigorous imprisonment of 10 years, with fine of Rs. 5,000/-, respectively. In default of payment of fine they were further directed to undergo the simple imprisonment of six months and one year respectively. All the sentences were directed to run concurrently.

(3.) Hearing of these two criminal appeals were expedited by the Hon'ble Apex Court vide this order dated 7th November, 2014 whereby the Hon'ble Apex court had directed as under: