Ramesh Sinha, J. - (1.) Heard Sri Moti Lal and Smt. Meera, learned counsel for the appellants, Sri L.D. Rajbhar, learned AGA for the State and perused the record.
(2.) The three appeal nos.3413 of 2013, 3412 of 2013 and 3411 of 2013 have been filed against the common judgment and order dated 10.7.2013 passed by Additional District and Sessions Judge, Court No.04, Aligarh. The appeal nos.3413 of 2013 and 3412 of 2013 arises out of S.T. No. 45 of 2011 State v. Durgesh and others and appeal no.3411 of 2013 arises out of S.T. No. 104 of 2011 State v. Kumari Rekha relating to case crime no.275 of 2010, u/s 498-A, 304-B IPC and D.P. Act. The aforesaid judgment and order has been passed convicting and sentencing the appellants u/s 304-B IPC for ten years rigorous imprisonment and fine of Rs. 5,000/- and in default of payment of said fine, the appellants will have to undergo for further rigorous imprisonment for a period of three months and also convicting and sentencing the appellants u/s 498-A IPC for three years rigorous imprisonment and fine of Rs. 5,000/- and in default of payment of said fine the appellant will have to undergo further rigorous imprisonment for a period of three months, the appellants have been further convicted and sentenced for two years R.I. U/s 4 of Dowry Prohibition Act and fine of Rs. 5,000/- and in default of payment of said fine the appellants will have to undergo further rigorous imprisonment for a period of three months R.I. All the sentences shall run concurrently.
(3.) All the aforesaid three appeals are being heard and decided by this Court by this common judgment.;