Surendra Vikram Singh Rathore, J. - (1.) Shri Ravi Kant Pandey and Shri Ashutosh Misra, learned counsel for the appellants, and Shri Mohd. M.Y. Ansari, learned AGA for the State, were heard at length.
(2.) Since all the aforesaid criminal appeals arise out of a common judgment hence the same are being disposed of together.
(3.) Criminal Appeal No. 626 of 2010 has been preferred by appellant Ram Nihore Tiwari, Criminal Appeal No. 894 of 2010 has been preferred by appellant Kamla Devi and Criminal Appeal No. 895 of 2010 has been preferred by appellant Ram Rang Tiwari. It is a case of dowry death. In this case husband of the deceased was not made an accused. Appellant Kamla Devi happens to be the mother -in -law of the deceased and appellant Ram Rang Tiwari happens to be the father -in -law of the deceased and appellant Ram Nihore Tiwari is the cousin of Ram Rang Tiwari.;