(1.) Both of the above-numbered appeals have been filed against the judgment and order dated 28.02.2006 passed in Sessions Case No.39 of 2002 by the learned III Additional Sessions Judge, Dhule. Hence, they are decided by this common judgment.
(2.) Criminal Appeal No.186 of 2006 has been filed by original accused nos.1 to 5 challenging their conviction and sentence for the offences punishable under Sections 306 and 498-A read with 34 of the Indian Penal Code (" I.P.C .", for short), while Criminal Appeal No.591 of 2006 has been filed by the State/prosecution assailing acquittal of the accused persons of the offence punishable under Section 302 of the I.P.C.
(3.) For the sake of convenience, the parties i.e. the prosecution and the accused, have been referred to by the same nomenclatures in this judgment by which they were described before the trial Court.