SMT. MONA Vs. STATE OF U.P.

JUDGEMENT

(1.) Since both the appeals arise out of a common judgment/order dated 17.05.2010 passed by learned Sessions Judge, Bulandshahar in Session Trial No. 10 of 2008, therefore, both the appeals are being decided by this common judgment.

(2.) Heard Mr. Noor Mohammad learned counsel for the appellants, Mr. Nagendra Bahadur Singh learned A.G.A. for the State and perused the record.

(3.) Both appeals have been filed against the judgment and order dated passed by the learned court of Sessions Judge, Bulandshahar in Session Trial No. 10 of 2008, whereby appellants had been convicted for offence punishable under Sections 307/34, 302/34 and 452 I.P.C. They were acquitted for offence punishable under Section 504 I.P.C. as not proved. Each of convicts Dhurri and Smt. Mona were sentenced for life imprisonment and fine of Rs. 1000/- and in case of default in the payment of fine, three months rigorous imprisonment under Section 302 I.P.C., seven years rigorous imprisonment and fine of Rs. 1000/- and in case of default in the payment of fine, three months rigorous imprisonment under Section 307 I.P.C.; three years rigorous imprisonment and fine of Rs. 5,00/- and in case of default in payment of fine, one month rigorous imprisonment under Section 452 I.P.C. The convicts were acquitted for the charges under Section 504 I.P.C. All the sentences shall run concurrently.