- (1.) Mr. Raj Bux Singh, learned counsel for the appellants and Mrs. Ruhi Siddiqui, learned Additional Government Advocate were heard at length.
(2.) Since both these appeals i.e. (Criminal Appeal No.1427 of 2014-Jitendra Prakash @ Raju V. State of U.P.) and (Criminal Appeal No.1429 of 2014-Virendra Prakash @ Chhotu V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.
(3.) Criminal Appeal No.1427 of 2014 has been preferred by the appellant- Jitendra Prakash @ Raju and Criminal Appeal No.1429 of 2014 has been preferred by the appellants Virendra Prakash @ Chhotu challenging the judgment and order dated 09.10.2014 passed by learned Additional Sessions Judge, Court No.3, Rae Bareli, in Sessions Trial No.292 of 2010, arising out of Case Crime No.1669 of 2009, Police Station Bachhrawan, District Rae Bareli, whereby both the appellants Jitendra Prakash @ Raju and Virendra Prakash @ Chhotu were convicted and sentenced as under:- (i) Under Section 498-A IPC-Three years' rigorous imprisonment and also with fine of Rs.2000/- each, with default stipulation two months additional simple imprisonment. (ii) Under Section 304-B IPC-Imprisonment for life. (iii) Under Section 3/4 D.P. Act-Two years' rigorous imprisonment.;