LEKHRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Appeal has been filed against the judgment and order dtd. 17/1/2008, passed by learned Additional Sessions Judge/ Ist F.T.C., Haridwar in Sessions Trial No.271 of 2006,"State vs. Manoj and Others', by which, the learned Judge has convicted the appellants-accused persons for the offence under Sec. 498A of the Indian Penal Code, 1860 (in short, 'IPC') and Sec. 4 of the Dowry Prohibition Act,1961 (in short, "Act, 1961') and sentenced them to undergo rigorous imprisonment for a period of three years each along with a fine of Rs.2,000.00 each for the offence punishable under Sec. 498A IPC, and, they have been further sentenced to undergo rigorous imprisonment for a period of one year each along with a fine of Rs.1,000.00 each for the offence punishable under Sec. 4 of the Act, 1961. Both the sentences have been directed to run concurrently.

(2.) During the pendency of this Appeal, appellant-Lekhraj and appellant-Sushil alias Chhota died. Present Criminal Appeal was abated in relation to the deceased-appellant Lekhraj and appellant Sushil alias Chhota on 20/3/2024.

(3.) Appellant-Mittar Sen is the brother-in-law (Jeth), appellant-Vipin is the brother-in-law (Dever) and appellant-Smt. Kamla is the mother-in-law of the victim.