Surendra Vikram Singh Rathore, J. - (1.) Since all the aforementioned three criminal appeals arise out of the same judgment, hence all these appeals are being disposed of together.
(2.) It is a case of dowry death. Criminal Appeal No. 2574 of 2008 has been preferred by Jai Prakash Mishra, who happens to be husband of the deceased, Criminal Appeal No. 2442 of 2008 has been preferred by Om Prakash Mishra and Smt. Urmila Devi, who happen to be Jeth and Jethani of the deceased respectively and Criminal Appeal No. 2576 of 2008 has been preferred by Ram Naresh Mishra and Smt. Sushma Devi alias Kathiyaien, who happen to be father in law and mother in law of the deceased respectively.
(3.) Heard Mr. Abdul Rafey Siddiqui, learned counsel for the appellants, Mr. Umesh Verma, learned A.G.A. for the State and perused the lower court record.;