CHANDRA DHARI SINGH,J. - (1.) Heard Shri Noor Mohammad, learned counsel for the appellant and Sri Vivhav Anand Singh, learned AGA for the State and perused the entire record.
(2.) The instant criminal appeal has been filed against the judgment and order dated 18.12.2009 passed by the Additional Sessions Judge, Court no.9, Aligarh in Sessions Trial No.986 of 2004, State v. Bhagwan Singh and another, whereby the Additional Sessions Judge convicted the appellants Bhagwan Singh and Smt. Shanti Devi for the offence punishable under Sections 3/4 of D. P. Act and Sections 498-A and 304-B I.P.C. and sentenced them to undergo two years R.I. and fine of Rs. 1000/ under Section 3/4 D. P. Act -. In default of payment of fine, they shall further undergo two months simple imprisonment. The appellants were also sentenced to undergo three years R.I. with fine of Rs. 2000/- under Section 498-A I.P.C. In default of payment of fine, they shall further undergo three months simple imprisonment. They were also sentenced to undergo life imprisonment under Section 304-B I.P.C. All the sentences shall run concurrently.
(3.) Since argument has been advanced and confined to the point of quantum of sentence, details of entire facts need not be elaborated here as the same have been detailed in the judgment of the trial court, however, relevant facts are being narrated for purpose of understanding of the case.;