RAM DAYAL GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Sri R. Rai and Sri A.K. Rai, appearing for the appellants, Syed. Ali Murtuza, learned Brief Holder for the State, and perused the record.

(2.) This criminal appeal challenges the judgement and order dated 26.8.2004 passed by Sessions Judge, Basti in Session Trial No.39 of 2004: State Vs. Ram Dayal Gupta and another convicting the appellants under section 304-B IPC and sentencing them to undergo imprisonment for life, under section 498-A IPC to one year R.I. with fine of Rs.1000/- each and in case of default of fine, the accused/appellants to undergo 6 months additional R.I. The appellants have been further sentenced under section 3/4 of Dowry Prohibition Act to 1 year R.I. with fine of Rs.1000/- each and in default of payment of fine to undergo 6 months additional R.I.

(3.) The appeal is preferred on the ground that conviction of the appellants is against the weight of evidence on record; that conviction of the appellants is bad in law and in any case sentence imposed upon the appellants is too severe.