Nisha GUPTA, J - (1.) These two appeals have been preferred against the judgment passed by learned Sessions Judge, Jaisalmer in Sessions Case No.38/2008 whereby the learned Sessions Judge has acquitted the appellant Jetha Ram for the offences under Sections 304B and 498A IPC but at the same time, the appellant Jetha Ram has been convicted for the offence under Section 306 IPC and he has been awarded seven years' rigorous imprisonment and a fine of Rs.5000/ - and in default, he has to further undergo two years' simple imprisonment.
(2.) The present petitioner has preferred appeal against the order of conviction and sentence for the offence under Section 306, IPC, whereas the State has preferred appeal against acquittal of Jetha Ram and others for the offence under Sections 304B and 498A IPC.
(3.) Both the appeals are arising out of the common judgment and hence both these appeals are being decided by this common judgment.;