DINESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction dtd. 16/7/2011 passed by the learned Additional District and Sessions Judge, Court No.5, Sitapur, in Sessions Trial No.686 of 2008, arising out of Case Crime No.591 of 2007, Police Station Imaliya Sultanpur, District Sitapur, whereby the appellant Dinesh Kumar has been convicted under Ss. 498-A, 304-B, 201 of I.P.C. and also under Sec. 4 of Dowry Prohibition Act and sentenced to undergo rigorous imprisonment for 10 years for the offence under Sec. 304-B of I.P.C. The appellant was also sentenced to undergo 7 years' rigorous imprisonment for the offence under Sec. 201 I.P.C. along with a fine of Rs.2,000.00. However, it appears that no separate sentence has been awarded for the offences under Sec. 498A I.P.C. and under Sec. 4 of Dowry Prohibition Act.

(2.) The appeal was dismissed vide judgment and order dtd. 30/11/2018. Thereafter, the appellant had preferred Criminal Appeal No.1034 of 2019 arising out of SLP (Crl.) No.3694 of 2019 (Dinesh Kumar vs. State of U.P.) before the Hon'ble Supreme Court and the said appeal was disposed of vide judgment and order dtd. 12/7/2019, whereby the Hon'ble Supreme Court remanded the matter to this Court.

(3.) Heard Mr. Rishad Murtaza, learned counsel for the appellant and Mr. Ajay Kumar Singh Tomar, learned A.G.A. for the State and perused the record.