BABLU GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these criminal appeals are directed against the judgment and order of sentence dtd. 4/5/2017 passed by learned Additional Sessions Judge-XV, Dhanbad in S.T. No.80 of 2015 whereby both the appellants were convicted under Ss. 304(B) and 498A of the Indian Penal Code.

(2.) Appellant in Cr. Appeal (D.B.) No. 1169 of 2017 has been sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs.5,000.00 under Sec. 304B of the Indian Penal Code, further he was sentenced to undergo rigorous imprisonment for three years and fine of Rs.5,000.00 under Sec. 498A of the Indian Penal Code.

(3.) Appellant in Cr. Appeal (S.J.) No. 937 of 2017 has been sentence to undergo R.I. for seven years with fine of Rs.5,000.00 under Sec. 304B of IPC. She was further sentenced to undergo R.I. for three years with fine of Rs.5,000.00 under Sec. 498A of the Indian Penal Code.