(1.) Both the above mentioned jail appeals, which arise out of same judgment and order dtd. 17/12/2007 passed by Additional Sessions Judge, Fast Track Court No.4, Fatehpur were heard together and both are being decided by this common judgment.
(2.) Jail Appeal No.839 of 2008 has been preferred by appellant Smt. Pachauri and Jail Appeal No.176 of 2009 has been preferred by appellant Raghuraj against the same judgment and order dtd. 17/12/2007 passed by Additional Sessions Judge, Fast Track Court No.4, Fatehpur in Sessions Trial No.706 of 2006 (State Versus Raghuraj and Others) convicting and sentencing appellants Smt. Pachauri and Raghuraj for offence under Sec. 498-A IPC to undergo imprisonment for two years and a fine of Rs.500.00 each and in default of payment of fine, appellants have to further undergo one month additional imprisonment; for offence under Sec. 302/34 IPC, both appellants were awarded imprisonment for life and a fine of Rs.2000.00 and in default of payment of fine, they have to further undergo three months additional imprisonment and for offence under Sec. 201 IPC both appellants were sentenced to three years rigorous imprisonment and a fine of Rs.500.00 and in default of payment of fine, both convicts have to further undergo one month additional imprisonment. All sentences were directed to run concurrently. Accused Ram Khelawan (brother-in-law of deceased) was acquitted by the Trial Court vide impugned judgment and order.
(3.) Prosecution story, in brief, as unfolded in written report (Ex.Ka.-1) moved by informant Dunna (P.W.1), father of deceased, is as follows :