SHANTI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment, I shall be disposing of Criminal Appeal No. 708-SB of 1998 (Smt. Shanti Devi and another v. State of Haryana) and Criminal Revision No. 17 of 1998 (Shyam Lal v. Smt. Shanti Devi and others) as both the cases arise out of the same judgment.

(2.) SMT . Shanti Devi, wife of Jagan Nath, her son Bansi Lal, husband of Sarla Devi deceased, another son Ashok Kumar and his wife Smt. Shankuntla were booked in a case FIR No. 96 dated 25.6.1991 registered at police station Farrukh Nagar, under Sections 498-A, 304-B and 306 IPC. Vide judgment dated August 22/25, 1998 passed by the learned Additional Sessions Judge, Gurgaon, Ashok Kumar and Smt. Shankuntla stand acquitted, whereas Smt. Shanti Devi and Bansi Lal, the appellants-herein stand convicted under Sections 498-A, 304-B IPC and 306 IPC and have been sentenced as under : Smt. Shanti Devi appellant U/S 304-B IPC RI for 7 years and to pay a fine of Rs. 2,000/- in default of payment of fine to suffer further RI for six months. U/S 498-A IPC RI for two years and to pay a fine of Rs. 500/- in default to suffer further RI for two months. Bansi Lal appellant 304-B IPC RI for ten years and to pay a fine of Rs. 2,000/- in default of payment of fine to suffer further RI for two months. 498-A IPC RI for two years and to pay a fine of Rs. 500/- in default of payment of fine to suffer further RI for two months.

(3.) AGGRIEVED by the aforesaid judgment of conviction and sentence, both the appellants have preferred the present appeal.