VIPIN Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgement and order dtd. 15/5/2014 passed by Additional Sessions Judge, Court No. 2, Hardoi in Sessions Trial No. 18/2013 arising out of Case Crime No. 315 of 2012 wherein convict/appellant was tried under Ss. 498-A, 304-B of the Indian Penal Code, 1860 (in short I.P.C.) and under Sec. 3/4 of the Dowry Prohibition Act ( in short D.P. Act.) and in alternate to Sec. 304-B to under Sec. 302 I.P.C., Police Station Atrauli, District Hardoi whereby the convict/appellant was acquitted under Ss. 498-A, 304-B I.P.C. and under Sec. 3/4 of the D.P.Act but convicted under Sec. 302 I.P.C. and sentenced to life imprisonment coupled with a fine of Rs.20,000.00 and in default of payment of fine, to undergo further imprisonment for six months.

(2.) The facts necessary for disposal of this appeal shorn of unnecessary details, are as follows :-

(3.) Being aggrieved of the above conviction and sentence, this appeal has been preferred.