G.K. Vyas, J. - (1.) The instant D.B. Cr. Appeal No.70/2011 has been filled by the accused appellants Jai Prakash, Daulat Ram and Smt. Vidhya Devi under Section 374 (2) Cr.P.C. against the judgment of conviction and sentence dated 25.1.2011 passed by the learned Addl. Sessions Judge (FT) No.2, Hanumangarh headquarter Nohar in Sessions Case No.129/2007 (37/2007) by which the learned trial court convicted the accused appellants Jai Prakash and Daulat Ram for the offences under Sections 304B and 498A IPC and convicted the accused appellant Smt. Vidhya Devi for the offence under Section 498A IPC and passed the following sentences: JUDGEMENT_59_LAWS(RAJ)11_2016_1.html
(2.) The D.B. Cr. Appeal No.237/2011 has been filled by complainant-appellant Narendra Kumar against the respondents Balmukund S/o Daulat Ram, Vinod Kumar S/o Daulat Ram, Mst. Sumitra W/o Balkukund, Mst. Rekha wife of Vinod Kumar who were acquitted from the charges levelled against them under Section 498A and 304B IPC, so also, against acquittal of Smt. Vidhya Devii wife of Daulat Ram from the offence under Section 304B IPC vide judgment dated 25.1.2011 passed in Sessions Case NO.129/2007 (37/2007).
(3.) Both the appeals are filled by the accused appellants and complainant against the common judgment dated 15.1.2011 whereby the accused appellants Jai Prakash, Daulat Ram and Smt. Vidhya Devi were convicted for offence under Sections 304B, 498A IPC and 498A IPC respective, therefore, we deemed it appropriate to decide both the criminal appeals simultaneously by this common judgment.;