Surendra Vikram Singh Rathore, J. - (1.) Since both these criminal appeals i.e. [Criminal Appeal No. 885 of 2009 -Santosh V State of U.P.] and [Criminal Appeal No. 863 of 2009 -Maya Devi -V State of U.P.] arise out of a common judgment, therefore, the same are being disposed of together.
(2.) Mr. Rajendra Prasad Mishra, learned counsel for the appellants and Ms. Madhulika Yadav, learned Additional Government Advocate were heard.
(3.) Criminal Appeal No. 885 of 2009 has been preferred by the appellant -Santosh and Criminal Appeal No. 863 of 2009 has been preferred by the appellant Maya Devi challenging the judgment dated 09.03.2009 passed by learned Additional Sessions Judge, Court No. 2, Gonda, in Sessions Trial No. 184 of 2005, arising out of Case Crime No. 101 of 2004, Police Station Khodare, District Gonda, wherein appellant Santosh was convicted and sentenced as under: - - "(a) Under Sec. 304 -B IPC - Imprisonment for life. (b) Under Sec. 498 -A IPC -Three years' rigorous imprisonment with fine of Rs. 5000/ -. (c) Under Sec. 4 of the Dowry Prohibition Act -One year's rigorous imprisonment with fine of Rs. 5000/ -.";