SANJAY KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) The instant Criminal Appeal has been preferred against the judgment of conviction and order of sentence dtd. 24/1/2006 passed by the learned Additional Sessions Judge, Court no. 6, Basti in Sessions Trial No. 276 of 2000, under Ss. 498-A, 304-B of Indian Penal Code, 1860 read with Sec. of Dowry Prohibition Act.

(2.) On behalf of accused-appellant, learned Amicus Curiae Sri Pramod Kumar Pandey argued the case whereas the Staterespondent is represented by the learned Additional Government Advocate Ms. Arti Agarwal.

(3.) Vide impugned judgment of conviction and order of sentence, dtd. 24/1/2006, the appellant is convicted under Ss. 498- A, 304-B IPC read with Sec. of Dowry Prohibition Act, Police Station Lalganj, District Basti and sentenced with life imprisonment under Sec. 304-B IPC. Under Sec. 498-A IPC two years rigorous imprisonment and fine of Rs.2000.00; in default of payment of fine six months additional rigorous imprisonment. Under Sec. of the Dowry Prohibition Act one year rigorous imprisonment. All the sentences are to run concurrently. FACTUAL MATRIX OF THE CASE