PREET PAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, filed by the father of the deceased victim, is against the order dated 21.01.2019 passed by the Allahabad High Court, Lucknow Bench in Criminal Misc. Application No. 129789 of 2018, in Criminal Appeal No. 1594 of 2018, whereby the High Court granted bail to the Respondent No.2, Sandeep Singh Hora, husband of the deceased victim, convicted by a judgment dated 23.7.2018 of the Additional District and Sessions Judge/Special Judge (EC Act), Lucknow, hereinafter referred to as the "Sessions Court" in Sessions Trial No.1385 of 2010, for offences under Sections 304B, 498A and 406 of the Indian Penal Code (IPC) and Sections 3 and 4 of the Dowry Prohibition Act, 1961 by staying execution of the sentences of imprisonment.

(3.) By an order dated 23.7.2018 in Sessions Trial No. 1385 of 2010 the Sessions Court sentenced the Respondent No.2 to Simple Imprisonment of 3 years and fine of Rs.10,000/- under Section 498A of the IPC and in default of payment of fine to further Simple Imprisonment of 3 months; Life Imprisonment for offence under Section 304B of the IPC; Simple Imprisonment for 3 years and fine of Rs. 5,000/- for offence under Section 406 of the IPC and in default of payment of fine, further simple imprisonment of 2 months; Simple Imprisonment for 5 years and fine of Rs. 15,000/- under Section 3 of the Dowry Prohibition Act and in default of payment of fine, further Simple Imprisonment of 3 months and Simple Imprisonment of one year and fine of Rs. 5,000/- under Section 4 of the Dowry Prohibition Act and, in default of payment of fine, further Simple Imprisonment of 3 months. All the sentences were to run concurrently.