Arvind Kumar Mishra, J. - (1.) By way of instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 24.08.1998 passed by IInd Additional Sessions Judge, Ghaziabad in Sessions Trial No.40 of 1997, State Vs. Nawab and another) for offence under Sections 323, 504, 506 IPC and Section 3(1)(10) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station- Muradnagar, District- Ghaziabad, whereby the accused-appellants- Nawab Singh and Smt. Kusum Lata- have been sentenced to undergo 1 year R.I. for each charge (under Sections 323, 504 and 506 IPC), coupled with fine Rs.500/- for each charge.
(2.) Both the accused- appellant (Nawab Singh and Smt. Kusum Lata) have been sentenced for the charge under Section 3(1)(10) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and they shall undergo 3-1/2 years R.I. each. In default of payment of fine, accused persons shall further undergo a simple imprisonment for three months each.
(3.) All the sentences are directed to run concurrently.;