Dinesh Kumar Singh, J. - (1.) Heard Sri Mohd. Asif and Sri Kuldeep Johri, learned counsel for the appellant and Sri M.C. Joshi, learned A.G.A. for the State.
(2.) This Criminal appeal No. 578 of 2014 has been preferred against the judgment and order dated 24.12.2013 passed by Additional Sessions Judge, Court No. 2, Pilibhit in S.T. No. 111 of 2012 (State of U.P. Vs. Ram Vinay and others), whereby accused-Ram Vinay (appellant no. 1) and Lajjawati (appellant no. 2) have been convicted under Section 302 IPC and have been sentenced with life imprisonment and fine of Rs. 20,000/- and in default of payment of fine one year rigorous imprisonment. Further both the appellants have been convicted under Section 498-A IPC and have been sentenced with two and a half years rigorous imprisonment and fine of Rs. 5,000/- and in default of payment of fine three months additional imprisonment. Further both the appellants have been convicted under Section 4 of D.P. Act and have been sentenced with one and a half year imprisonment and fine of Rs. 5,000/- and in default of payment of fine, three months additional imprisonment and all the above sentences have been directed to run concurrently.
(3.) The other Criminal Appeal No. 144 of 2014 has been preferred against the same judgment by accused Devi Deen @ Deviram, who has been convicted under Section 498-A IPC and has been awarded two and a half year imprisonment and fine Rs. 5,000/- and in default of payment of fine three months additional imprisonment and has further convicted under Section 4 of D.P. Act and sentenced with one and a half year imprisonment and fine of Rs. 5,000/- and in default of payment of fine three months additional imprisonment and it is further directed that all the sentences shall run concurrently.;