- (1.) Heard Sri K.K. Tripathi, learned counsel for the appellants, Ms. Anjum Haq, learned Additional Government Advocate for the State-respondent and perused the record.
(2.) Since both the appeals arise out of the same judgment and orders dated 19.07.2014 passed in Sessions Trial No. 498 of 2010 [State Vs. Shiv Shanker Yadav and others], they have been heard together and decided by a common order.
(3.) In the aforesaid appeals the appellants Smt. Bhagywati and Shiv Shanker Yadav have been convicted and sentenced as under: U/s 498-A IPC : One and half years' RI with fine of Rs.5000/- each : In default of payment of fine three months' additional imprisonment. U/s 304-B IPC : Ten years' rigorous imprisonment each : In default of payment of fine two years RI. U/s 4 D.P. Act : one year's RI with fine of Rs.5000/- each. : In default of payment of fine 3 months RI.;