(1.) Since both the criminal appeals have arisen from the same impugned judgment and order, therefore, with the consent of learned counsel for parties, both these appeals are being decided by a common order.
(2.) Heard Mr. Maneesh Kumar Singh, learned counsel for appellants as well as Ms. Ruhi Siddiqui, learned A.G.A. for the State and perused the record.
(3.) The appellants, Vijay Bahadur alias Pahadi, Smt. Indrawati (since dead), wife of Shri Mewa Lal Jaiswal, Smt. Pramila, wife of Shri Vijay Bahadur and Smt. Sita Devi, wife of Shri Shanker have preferred Criminal Appeal No. 2141 of 2008, assailing the impugned judgment and order dated 30.08.2008 delivered by the Court of learned Additional Sessions Judge/ Special Judge, E.C. Act, Court No.9, District Sultanpur in Session Trial No. 464 of 2002, arising out of Case Crime No. 315 of 2001, under Sections 498-A, 302/34, 201 I.P.C., Police Station Gosaiganj, District Sultanpur. The learned trial court has convicted all the appellants under Section 498-A I.P.C. and sentenced them to undergo for rigorous imprisonment for two years, fine of an amount of Rs.5,000/- has also been imposed on each of the appellants with default stipulation to serve out additional imprisonment for six months. The learned trial court has also convicted them for the offence punishable under Section 302 I.P.C. read with Section 34 I.P.C. and sentenced them for imprisonment for life and fine of Rs.20,000/- on each of the appellants with default stipulation to serve out additional imprisonment for one year. It was directed by the trial court that all the sentences shall run concurrently.
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