AJEET KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Criminal Appeal No.608 of 2014 has been filed against the judgment and order of the Additional District and Sessions Judge, Court No.2, Firozabad by which the appellant Ajeet Kumar has been found guilty and punished under Sec. 302 I.P.C. with life imprisonment along with a fine of Rs.10,000.00; under Sec. 304-B I.P.C. with 10 years rigorous imprisonment; under Sec. 201 I.P.C. with three years rigorous imprisonment along with a fine of Rs.5000.00; under Sec. 498-A of I.P.C. with one year simple imprisonment along with fine of Rs.1000.00 and under Sec. 4 of Dowry Prohibition Act with six months' imprisonment along with Rs.2000.00 as fine. It was further directed that all the punishments of imprisonment were to run concurrently. By the very same judgment the accused Yad Pal and Veda Devi were acquitted.

(2.) Against the acquittal of accused Yad Pal and Veda Devi, Criminal Appeal No.34 of 2019 had been filed by the appellant Jiledar Singh Verma with a prayer that the opposite party nos.2 and 3 in Criminal Appeal No.34 of 2019 be convicted for offences under Sec. 498-A, 304-B, 201, 302/34 of I.P.C. read with Sec. 3/4 of Dowry Prohibition Act.

(3.) Heard Sri Ram Singh Kushwaha, learned counsel for the appellant, learned AGA Sri Vikas Goswami and Sri Satya Dheer Singh Jadaun, learned counsel for the first informant, in Criminal Appeal No.608 of 2014. Sri Satya Dheer Singh Jadaun, Advocate has made his submissions on behalf of the appellant in Criminal Appeal No.34 of 2019 whereas Sri Ram Singh Kushwaha appeared for opposite parties nos.2 and 3.