ASHA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Noor Mohammad, learned counsel for the appellant in the present appeal as well as in connected Criminal Appeal No. 125 of 2013 and Sri Irshad Hussain, learned A.G.A. for the State.

(2.) The Criminal Appeal No. 2416 of 2015 has been preferred by the accused-applicant Ashra Ram S/o Jhabbu Lal and Crl. Appeal No. 125 of 2013 by Smt. Seema W/o Jhabbu and Jhabbu S/o Mangre, which arise out of S.T. No. 656 of 2007, (State Vs. Asha Ram and two others), u/s 498-A, 304-B IPC and Section 190 D.P. Act, P.S. Banda, District Shahjahanpur, pertaining to Crime No. 152 of 2007, wherein the appellants have been held guilty and awarded following punishment and all the sentences are directed to run concurrently:-

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