STATE OF U P Vs. SANTOSH KUMAR

JUDGEMENT

(1.) This appeal is directed against the judgment of the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow dated 2.3.2000 passed in Criminal Appeal No. 281 of 1993.

(2.) The respondent and other accused were charged under Sections 302/34, 304-B and 498-A of the Indian Penal Code, 1860 (for short, IPC) and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (for short, the Dowry Act) read with Section 34 of the IPC.

(3.) The IInd Additional Sessions Judge, Unnao, in Sessions Trial No. 483 of 1992, convicted respondent-Santosh Kumar under Sections 302 and 498-A and Sections 3 and 4 of the Dowry Act. He was however acquitted under Section 304-B, IPC. The IInd Additional Sessions Judge convicted respondents Shiv Pyari and Prem Narain under Sections 498-A, IPC and Sections 3 and 4 of the Dowry Act. They were, however acquitted under Sections 302/34 and 304, IPC.