- (1.) Both these appeals arise out of judgment and order dated 01.09.2010 in same case crime number, hence they are being decided together by a common order.
(2.) Criminal Appeal No. 6389 of 2010 has been filed by Salauddin alias Buddhu, Farjand Ali, Tula alias Tulia and Khushabu Nisha challenging the judgment and order dated 01.09. 2010 passed by Additional Sessions Judge, Maharajganj, whereby he has convicted them under Section 498-A IPC read with S. 4 Dowry Prohibition Act and sentenced them with two year's rigorous imprisonment in addition to fine of Rs. 2,000/- & 1,000/- respectively. In default of payment of fine, six month's additional imprisonment has also been ordered.
(3.) Criminal Appeal No. 7156 of 2010 has been filed by Badarey Alam against the judgment and order dated 01.09.2010, whereby trial court has convicted him under Sections 304-B, 498-A IPC read with Section 3/4 of Dowry Prohibition Act and sentenced with life imprisonment under Section 304-B, three year's rigorous imprisonment in addition to fine of Rs. 5,000/- under Section 498-A IPC, two year's rigorous imprisonmennt in addition to fine of Rs. 2,000/- under Section 4 of Dowry Prohibition Act. In default of payment of fine, one year additional imprisonment was also awarded.;