UMESH CHANDRA TRIPATHI,J. - (1.) Heard Sri R.B. Sahai, learned counsel for the appellants and Sri L.D. Rajbhar, learned A.G.A., for the State.
(2.) These two appeals are directed against the common judgment and order dated 30.5.2008 passed by learned Addl. Sessions Judge/Fast Track Court No. 2, Fatehpur in S.T. No. 84 of 2006 (State Vs. Jai Singh @ Bade and others) arising out of case crime no. 136 of 2005 whereby the accused-appellants Jai Singh @ Bade, Mohan Singh, Smt. Ram Beti, Vijay Singh, Km. Meenu @ Namita Singh and Km. Manu @ Pooja were convicted and sentenced as follows: (a) Ten years' rigorous imprisonment for offence under Section 304B Indian Penal Code (hereinafter referred to as"IPC"), (b) Two years' simple imprisonment and a fine of Rs. 2000/- each and in case of default in payment of fine, three months additional imprisonment each for offence under Section 498A IPC; and (c) One year simple imprisonment and a fine of Rs. 2000/- each and in case of default in payment of fine, additional imprisonment for three months for offence under Section 4 Dowry Prohibition Act ( hereinafter referred to as "DP Act").
(3.) All these sentences were directed to run concurrently.;