JAI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants Jai Bhagwan, Smt. Shashi and Srnt. Reshma, have filed Criminal Appeal No. 220-DB of 2002, against judgment dated March 2, 2002 and order of sentence dated March 5, 2002 passed by the learned Additional Sessions Judge, Sonepat, whereby they were convicted under Sections 304-B/ 498-A of the I.P.C., and sentenced to undergo R.I for 14 years under Section 304- B of IPC. They were further sentenced to undergo R.I. for two years and to pay a fine of Rs. 3,000/- each for the offence punishable under Section 498-A of I.P.C. and in default of payment of fine, they were ordered to undergo further R.I. for six months.

(2.) Appellant Lilu alias Ram Lal has filed another Criminal Appeal bearing No. 571-DB of 2003 against the aforesaid judgment and order of sentence dated May 31, 2003, whereby he was convicted under Section 304-B/498-A of I.P.C. and sentenced to undergo R.I. for 14 years for the offence punishable under Section 304-B of I.P.C. He was further sentenced to undergo R.I. for 2 years and a fine of Rs. 3.000/- for the offence punishable under Section 498-A of I.P.C. and in default of payment of fine, he was ordered to undergo further R.I. for six months. All the sentences were, however, ordered to run concurrently.

(3.) Since both the aforesaid appeals arise out of one and the same judgment passed in Session Case No. 5 of 2000, therefore, they are being disposed of by this common judgment.