BABLU Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant/convict Bablu @ Nand Kumar against the judgement and order dtd. 14/7/2016 passed by learned Additional Sessions Judge/Court No.VIII, District Faizabad in Sessions Trial No.57 of 2015 convicting and sentencing the appellant under Sec. 304-B of Indian Penal Code, 1860 ( in short 'I.P.C.') with life-imprisonment, under Sec. 323 I.P.C. with six months' imprisonment and fine of Rs.500.00and in default of fine, one month's additional simple imprisonment, under Sec. 326 I.P.C. with seven years' imprisonment and fine of Rs.10,000.00 and in default of fine, six months' additional simple imprisonment, under Sec. 498-A I.P.C. with two years' imprisonment and fine of Rs.5,000.00 and in default of fine, three months' additional simple imprisonment, under Sec. 4 of the Dowry Prohibition Act with one year's imprisonment and fine of Rs.1,000.00 and in default of fine, two months' additional simple imprisonment.

(2.) The facts necessary for disposal of this appeal in short are as under :-

(3.) After investigation, chargesheet was submitted against the appellant/convict only, under Ss. 323, 326, 498-A, 304-B I.P.C. and Sec. 3/4 of the D.P. Act. The concerned magistrate took cognizance and committed the case to the court of Sessions for trial. The Sessions Court framed charge under Sec. 304-B I.P.C. and in alternative, charge under Sec. 302 I.P.C. The charges under Sec. 498-A, 323, 326 of I.P.C. and under Sec. 4 of the D.P.Act were also framed.