(1.) After being convicted and sentenced in ST No. 730 of 2007 arising out of Case Crime No. 159 of 2007, under Ss. 302/34, 201 and 120B IPC, police station Etmaddaula, district Agra by the learned Additional Sessions Judge, Court No. 1, Agra vide judgement and order dtd. 24/10/2017, appellant-Seema filed Criminal Appeal No. 6760 of 2017, whereas appellant-Dildar filed Criminal Appeal No. 7030 of 2017.
(2.) By the impugned judgement and order dtd. 24/10/2017, the learned Judge convicted and sentenced the appellant Dildar to life imprisonment and a fine of Rs.20,000.00 (rupees twenty thousand only) under Sec. 302 IPC and in case of default in payment of fine, the appellant was further directed to undergo additional imprisonment of six months. He was further convicted and sentenced to seven years rigorous imprisonment and a fine of Rs.10,000.00 (rupees ten thousand only) under Sec. 201 IPC and in default, four months' additional imprisonment.
(3.) Appellant Seema was convicted and sentenced to life imprisonment and a fine of Rs.20,000.00 (rupees twenty thousand only) under Sec. 120-B read with Sec. 302 IPC and in default six months' additional imprisonment. All the sentences of the appellants were directed to run concurrently.
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