(1.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.
(2.) The present appeals have been preferred by the appellants against the judgment and order of conviction and sentencing dtd. 3/2/2016 in S.T. No. 34 of 2012, Crime No. 440 of 2011 under Sec. 498-A, 304 B I.P.C. and Sec. 3 and 4 of D.P. Act, Police Station- Banda, District- Shahjahanpur and S.T. No. 216 of 2013 (State Vs. Shivkumar Tripathi and Others). The learned Additional Sessions Judge, Court No.VII, Shahjahanpur, has convicted the accused-husband for commission of offence under Sec. 304-B I.P.C. for life imprisonment, under Sec. 498-A for three years imprisonment and under Sec. 4 of the Dowry Prohibition Act, for two years imprisonment with fine of Rs.10,000.00 with default stipulation. In connected S.T. the accused Sujeet Tripathi, Shivkumar Tripathi, Smt. Bineshwari and Asha Tripathi have been convicted under Sec. 304- B for seven years each, under Sec. 498-A I.P.C. for two years with fine of Rs.5,000.00 each and under Sec. 4 of the Dowry Prohibition Act, for six months with fine of Rs.5,000.00 each, with default stipulation. It was also directed that out of the aforesaid amount Rs.75,000.00 shall be paid as compensation to the father of the informant and deceased under Sec. 357 Cr.P.C.
(3.) Grounds of appeal :
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