AJAI ALIAS NEHNE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for appellants and and learned A.G.A. for State.

(2.) This appeal has arisen from the judgement and order dated 19.1.2011 passed by Additional Sessions Judge, Court No.3, Mathura in Session Trial No. 497 of 2007, under Sections 498-A, 304-B I.P.C. and 3/4 Dowry of Prohibition Act, Police Station - Raya, District - Mathura convicting and sentencing the appellants to under go life imprisonment and Rs.20,000/- fine for committing offence under Section 304-B I.P.C. and further convicted the appellants to under go three years imprisonment and Rs.5,000/- fine for commission of offence under Section 498-A, I.P.C. and also convicted the appellants to under go for the period of one year imprisonment in Section 3/4 Dowry Prohibition Act.

(3.) This appeal arises out of conviction recorded of both mother-in-law and son who are alleged to have done to death wife of appellant no.1 and daughter-in-law of appellant Nos. 2 and 3 within the period of seven years of marriage.