BHOOP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) BOTH these appeals arise out of the judgment and order dated 4-7-1988 passed by IV Additional Sessions Judge, barabanki in Sessions Trial No. 334 of 1987, therefore they were heard together and are being decided by a common judgment.

(2.) AT the out set it may be mentioned that on account of death of Bhoop Singh the appeal stands abated against him.

(3.) UNDER challenge is the judgment and order dated 4-7-1988 passed by IV Additional Sessions Judge, barabanki, acquitting the appellants under Section 306/34 i. P. C. but convicting them under Section 498-A/34 I. P. C. and sentencing them to undergo rigorous imprisonment for two years each, further convicting them under section 201/34 I. P. C. and sentencing them against Order of Ram Kishore, IVth Addl. District and Sessions Judge, Barabanki, d/-4-7-1988. to undergo rigorous imprisonment for three years each and further convicting them under section 304-B/34 I. P. C. and sentencing them to undergo rigorous imprisonment for ten years each.