Pratyush Kumar, J. - (1.) Since both these appeals i.e. (Criminal Appeal No. 2387 of 2009 -Anoop Shukla V. The State of U.P.) and (Criminal Appeal No. 2386 of 2009 - Saroj Shukla V. The State of U.P.) arise out of a common judgment, therefore, the same are being disposed of by a common judgment.
(2.) Sri Prem Singh, learned counsel for the appellants and Sri Chandra Shekhar Pandey, learned Additional Government Advocate were heard.
(3.) It is a case of dowry death. Criminal Appeal No. 2387 of 2009 has been preferred by the appellant -Anoop Shukla (husband of the deceased) and Criminal Appeal No. 2386 of 2009 has been preferred by the appellant Saroj Shukla (Jeth of the deceased) challenging the judgment dated 31.08.2009 passed by learned Additional Sessions Judge, Court No. 3, Sitapur, in Sessions Trial No. 987 of 2004, arising out of Case Crime No. 399 of 2004, Police Station Laharpur, District Sitapur, whereby both the appellants were convicted for the offence under Sec. 304 -B IPC and were sentenced to undergo imprisonment for life. Co -accused persons namely Ram Dularey and Smt. Kamla Devi who happen to be father -in -law and mother -in -law of the deceased were acquitted extending them the benefit of doubt.;