RAM SHANKER DUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The alleged incident took place on 02.09.1996. On a complaint made by the brother of the deceased, an FIR was registered against the appellant and other accused at Police Station Maharaganj, District Faizabad, Uttar Pradesh. The charges were framed against the appellant and other accused under Sections 498A, 304B of IPC and Section 4 of the Dowry Prohibition Act. The trial court awarded a sentence to undergo life imprisonment to the appellant " Ram Shankar and other accused " Kamla Devi under Section 304B of IPC and for three years rigorous imprisonment for the offence punishable under Section 498A IPC and for two years rigorous imprisonment for the offence punishable under Section 4 of the Dowry Prohibition Act.

(3.) The High Court found that the prosecution has successfully proved the charges leveled against the accused and the evidence on record has rightly been appreciated and thus, affirmed the sentence awarded by the trial court.