Y.K.SANGAL,J. - (1.) ALL these above three appeals are filed against the judgment and order dated 28.09.1986 passed by 9th Additional District and Sessions Judge, Lucknow in ST No. 211/1985 under Section 498-A, 304-B IPC and ¾ D.P. Act. By the impugned judgment and order, the learned Session Judge held guilty to all the three appellants for the offence under Section 304-B, 498-A IPC and ¾ Dowry Prohibition Act. Sentence awarded each of them are as follows:-
(2.) UNDER Section 304-B 10 years R.I., under Section 498-A 2 years R.I. and under Section ¾ D.P. Act 1 years R.I. to each of the accused-appellants and orders are there that all the sentences shall run concurrently. Sarjoo Prasad, Shanti Devi, Smt. Pammi Shatrughan and and Suchit Lal,Smt. Sarvesh were also tried for the above offences along with the three appellants but after giving them benefit of doubt they were acquitted for the charges level against them by the same judgement.
(3.) ANY appeal against the acquittal order of these accused persons was filed on behalf of the State, learned AGA has not press it. All the three appeals are filed against the single judgment of the learned Session Judge, hence these are being decided simultaneously.;