- (1.) Both the present criminal appeals No.3482 of 2006 and 2385 of 2006 have been preferred against the judgment and order of conviction and sentence dated 28.4.2006 passed by Additional Sessions Judge, Court No.11, Aligarh, in S.T. No.36/03, under section 498-A, 304-B IPC and section 3/4 D. P. Act, P.S. Kotwali, District Aligarh arising out of case crime no.233 of 2002. The present Crl. Appeal No.3482 of 2006 has been filed on behalf of Ram Kumar and Smt. Laxmi Devi and they were convicted and sentenced for life imprisonment under section 304-B IPC and imposed fine for a sum of Rs.10,000/- and under section 498-IPC for three years rigorous imprisonment and fine for a sum of Rs.2,000/- each in default of payment of fine two years simple imprisonment.
(2.) The Crl. Appeal No.2385 of 2006 was preferred by Kanti Prasad and Dinesh Kumar in which they were convicted and sentenced under section 498-A IPC for three years rigorous imprisonment and fine for a sum of Rs.2,000/- each and in default of fine six months simple imprisonment.
(3.) The Kanti Prasad was reported to be dead during pendency of the appeal hence Crl. Appeal No.2385 of 2006 in respect of appellant no.1 Kanti Prasad stands abated vide order dated 13.7.2015 and as such aforesaid appeal is now only on behalf of Dinesh Kumar.;