GOPAL KRISHAN VYAS,J. - (1.) DB Cr. Appeal No. 640/2010 has been filed by the accused appellant Jeet Ram under Section 374 (2) Cr.P.C. against the judgment of conviction and sentence passed against him on 15.1.2010 passed by the learned Addl. Sessions Judge (FT) No.2, Hanumangarh, Headquarter Nohar in Sessions Case No. 96/2007 (6/2007) whereby the accused appellant, Jeet Ram was convicted for offence under Sections 304B and 498A of I.P.C. and following sentence was passed against him : JUDGEMENT_124_LAWS(RAJ)7_2017_1.html
(2.) The D.B. Cr. Appeal No. 34/2011 has been filed by the complainant Nand Ram under Section 372 Cr.P.C. against the same judgment dated 15.12.2010 passed in Cr. Case No. 96/2007 (6/2007) by which the learned Trial Court acquitted the respondents, Rajji Ram and Mst. Samesta W/o Rajji Ram from the charge levelled against them under Sections 498A and 304B I.P.C.
(3.) Both the appeals are arising out from the judgment dated 15.12.2010 passed in Cr. Appeal No. 96/2007 (6/2007), therefore, we are deciding both the appeals filed by the accused appellant and complainant by this common judgment.;