SMT. NOORI @ NOORJAHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Kamal Krishna, learned Senior Advocate assisted by Sri Raj Kumar Tripathi, learned counsel for the appellants as well as Ms. Usha Kiran assisted by Sri Rajesh Kumar Mishra, learned A.G.A. for the State.

(2.) Both the appeals have arisen out of same judgment and order, hence they were heard together and are being decided by common judgment.

(3.) These Criminal Appeals have been filed by appellants Smt. Noori @ Noorjahan (Nanad), Smt. Nanhi (mother-in-law), Isteyak Ahmad (brother-in-law), Imran Ahmad (brother-in-law) and Guddu @ Asfaq Ahmad (husband) of the deceased Praveen Bano against the impugned judgment and order dated 21.1.2017 passed by Additional Sessions Judge, Court No. 5, Allahabad, convicting appellants under Section 498A, 304-B IPC and Section 4 Dowry Prohibition Act and sentencing them to life imprisonment under Section 304-B IPC and for one year R.I. with fine of Rs. 5,000/- under Section 4 Dowry Prohibition Act and in case of default of payment of fine to undergo for 3 months R.I. in Session Trial No. 725 of 2004 (State v. Ishteyak Ahmad and Imran Ahmad) under Section 498A, 304-B, 323, 506 and 427 IPC and Section 3/4 Dowry Prohibition Act and Session Trial No.236 of 2006(State v. Smt. Nanhi and two others) arising out of Case Crime No. 290 of 2003 under Section 498-A, 304-B IPC and 3/4 Dowry Prohibition Act, Police Station Nawabganj, District Allahabad. All the sentences have been directed to run concurrently.