(1.) Three appeals arise out of a common judgment and order on sentence, they have been heard together and are being disposed of by a common judgment.
(2.) Present three appeals have been filed by the appellants under Section 374(2) read with Section 397 of the Code of Criminal Procedure against the common judgement dated 10.5.2000 and order on sentence dated 11.5.2000 passed by learned Additional Sessions Judge, Delhi, in Session Case No.86/99 in FIR No.92/99, registered under Sections 498A/307/302/34 IPC at Police Station Prasad Nagar.
(3.) By the impugned judgment dated 10.5.2000 all the three appellants were held guilty for the offence punishable under Section 498A read with Sections 302/34 of the Indian Penal Code (in short ,,IPC) and vide order on sentence dated 11.5.2000 all the appellants were directed to undergo Rigorous Imprisonment for a period of two years for the offence punishable under Section 498A IPC read with Section 34 IPC. For the offence punishable under Section 302 read with Section 34 IPC, the appellants were sentenced to undergo life imprisonment and they were directed to pay fine of Rs.5,000/ -, each, and in default of payment of fine, they were directed to undergo Rigorous Imprisonment for three months. It was directed that both the sentences would run concurrently and the appellants would be given benefit of Section 428 Cr.P.C.
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