- (1.) Heard learned counsel for the appellants and learned A. G. A. for the State.
(2.) These two criminal appeals have been filed by Fakir Chandra and Smt. Rammurti, appellants in Criminal Appeal No. 3251 of 2016 and Raghuvir, appellant in Criminal Appeal No. 3524 of 2016 against the judgement and order dated 27.5.2016 passed by the Additional Sessions Judge, Fast Track Court No. 1, Rampur in S. T. No. 12 of 2013; State Versus Fakir Chandra and two others, arising out of Case Crime No.1353 of 2011, under Sections- 498A, 304B and 307 I. P. C. and Sections-3/4 of D. P. Act by which the appellants have been convicted and sentenced to imprisonment for life u/s 302/34 I.P.C.
(3.) Briefly stated facts of this case are that marriage between;