Surendra Vikram Singh Rathore, J. - (1.) Mr. Mohd. Tabrez Iqbal, learned counsel for the appellants, and Mr. Umesh Verma, learned AGA for the State, were heard at length.
(2.) Since both the aforesaid criminal appeals arise out of a common judgment hence the same are being disposed of together.
(3.) Criminal Appeal No. 1471 of 2009 has been preferred by appellant Bhanu Pratap, who happens to be the husband of the deceased, and Criminal Appeal No. 1189 of 2009 has been preferred by appellants Shobha Ram and Jagrani, who are parents -in -law of the deceased. Fourth accused Kalawati, who has been acquitted by the impugned judgment, was sister -in -law of the deceased.;