Surendra Vikram Singh Rathore, J. - (1.) Criminal Appeal No. 2886 of 2009 has been preferred by Shyam Bihari Sharma, who happens to be father in law of the deceased, Criminal Appeal No. 2884 of 2009 has been preferred by Kuldeep, who happens to be husband of the deceased and Criminal Appeal No. 2885 of 2009 has been preferred by Smt. Baba Dei, who happens to be mother in law of the deceased.
(2.) Since all the aforesaid three criminal appeals arise out of the same judgment, hence these three appeals are being disposed of together.
(3.) Heard Mr. Maneesh Kumar Yadav, learned counsel for the appellants, Mr. Sharad Dixit, learned A.G.A. for the State and perused the lower court record.;