SHAILENDRA Vs. STATE OF U.P

JUDGEMENT

(1.) Criminal appeal no. 3754 of 2005 has been preferred by appellants Babli alias Bal Kishan and Smt Gudiya while criminal appeal no. 4000 of 2005 has been filed by appellant Shailendra against the judgment and order dated 27.08.2005 passed by Additional Sessions Judge, Court No. 3 Bulandshahar by which appellants Babli alias Bal Kishan and Smt. Gudiya have been convicted and sentenced to seven years rigorous imprisonment under Section 304-B IPC, two years rigorous imprisonment and a fine of Rs. 5000/- each under Section 498-A IPC and one year rigorous imprisonment and a fine of Rs. 1000/- each under Section 4 D.P.Act, while appellant Shailendra has been convicted and sentenced to imprisonment for life under Section 304-B IPC, two years rigorous imprisonment with a fine of Rs. 5000/- under Section 498-A IPC and one year rigorous imprisonment and a fine of Rs. 1000/- under Section 4 D.P. Act. All the sentences were directed to run concurrently.

(2.) We have heard Sri Sunil Singh, learned counsel for the appellants and Smt. Manju Thakur, State Law Officer of the State.

(3.) Since both these appeals arise out of the same incident and are directed against the same judgment and order they are being heard and decided together by a common judgment.