(1.) Heard Sri Rajiv Lochan Shukla, learned counsel assisted by Sri Neeraj Kumar Sharma, Sri Shanda Prasad Mishra, learned counsels for appellant, learned A.G.A. for the State.
(2.) The record is before this Court hence instead of deciding application for release on bail we venture to decide the main appeal as appellant is in fact since 15/7/2017 and is an aged lady.
(3.) This appeal challenges the judgment and order dtd. 12/9/2018 passed by Additional Sessions Judge, Court No.5, Ghaziabad in Sessions Trial No.07 of 2018 convicting accused- appellant under Ss. 498A and 304B of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 3/4 of the Dowry Prohibition Act, Police Station Masoori, District Ghaziabad alternate charge under Sec. 302 IPC read with Sec. 34 IPC and sentenced the accused to undergo imprisonment for life with fine of Rs.20,000.00 under Sec. 302 of I.P.C. and half of the amount of the total fine has to be paid to Munni, the mother of the deceased.
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