SUBHASH CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the appellants at the very out set has submitted that he will not argue on bail, but he will argue on the merits of appeal to which, learned A.G.A. has agreed.

(2.) Since facts of both the criminal appeals are similar and have been filed against same judgement, these appeals are decided by a common judgement.

(3.) These appeals have been preferred against the judgement and order dated 04.9.2018 passed by learned 1st Additional Sessions Judge, Firozabad in Sessions Trial No. 266 of 2017, arising out of Case Crime No. 58 of 2017, under Sections 304-B, 498-A, 323/34, 504 IPC, ¾ D.P. Act, P.S. Nagla Singhi, District Firozabad by which, accused-appellants have been convicted and sentenced for the offence under Section 304-B IPC, for seven years imprisonment, for the offence under Section 498-A IPC, for three years imprisonment and fine of Rs.1,000/- and in default one month imprisonment each, for the offence under Section 323/34 IPC, for six months imprisonment, for the offence under Section 504 IPC, for one year imprisonment and for the offence under Section ¾ D.P. Act, for one year imprisonment and fine of Rs.1,000/- and in default of payment of fine, further one month imprisonment each.