SURENDRA VIKRAM SINGH RATHORE, J. - (1.) Mr. Abdul Rafey Siddiqui, learned counsel for the appellants and Mrs. Smiti Sahai, learned Additional Government Advocate were heard at length.
(2.) Since both these appeals i.e. (Criminal Appeal No.1137 of 2006-Smt. Dulla and Another v. State of U.P.) and (Criminal Appeal No. 1136 of 2006-Ram Kumar @ Teedi v. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.
(3.) Criminal Appeal No. 1137 of 2006 has been preferred by the appellants-Smt. Dulla and Kendra Nath Tiwari and Criminal Appeal No.1136 of 2006 has been preferred by the appellant Ram Kumar @ Teedi challenging the judgment and order dated 19.04.2006 passed by learned IV th Additional Sessions Judge, Court No.8, Faizabad, in Sessions Trial No.469 of 2000, arising out of Case Crime No.106 of 2000, Police Station Kumarganj, District Faizabad, whereby all the appellants Smt. Dulla, Kendra Nath Tiwari and Ram Kumar @ Teedi were convicted and sentenced as under:- (i) Under Section 304-B IPC-Imprisonment for life and also with a fine of Rs. 10,000/- each with default stipulation of two years' additional imprisonment. (ii) Under Section 498-A IPC-One year's rigorous imprisonment and also with fine of Rs. 5000/- each, with default stipulation one year's additional simple imprisonment. (iii) Under Section 4 of D.P. Act-One year's rigorous imprisonment and also with fine of Rs. 5000/- each, with default stipulation of one year's additional imprisonment. ;