SHANKAR FULARA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Sammal, Advocate, for the appellant, and Mr. N.S. Kanyal, learned Brief Holder, with Mr. B.M. Pingal, learned Brief Holder, for the State of Uttarakhand.

(2.) This appeal has already been admitted. Lower court record has been received.

(3.) The present appeal has been filed by the appellant/applicant against the judgment and order dated 01.04.2015 passed by learned 1st Additional District and Session Judge, Haldwani, District Nainital in Session Trial No.41 of 2012 by which the appellant/applicant has been convicted under Section 304B of I.P.C. and sentenced for seven years Rigorous Imprisonment and further convicted under Section 498A of I.P.C. and sentenced for two years Rigorous Imprisonment and fine of '1,000/ -(Rupees One Thousand Only) in default he shall undergo one month imprisonment, and further convicted under Section 4 of Dowry Prohibition Act, and sentenced for six months Simple Imprisonment and fine of '1,000/ -(Rupees One Thousand Only) in default he shall undergo six months imprisonment. All the sentences shall run concurrently.