GIRISH CHAND SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Virendra Singh, learned counsel for the appellant and Shri Vikas Kumar Tiwari holding brief of Shri Pulak Ganguly who has submitted his power in the registry by today itself for accused/ respondents and learned A.G.A. for the State and perused the grounds taken by the appellant.

(2.) This Criminal Appeal u/s 372 Cr.P.C. is being filed on behalf of Girish Chand Singh assailing the legality and validity of the judgment and order dtd. 13/10/2023 passed by the learned Additional Sessions Judge, Court No.5, Kushinagar, Padrauna while deciding Session Trial No.239 of 2010 (State of U.P. vs. Upendra Singh and 4 others) arising out of Case Crime No.430 of 2009, under Ss. 498A, 304B, 302, 201 I.P.C. and Sec. 3 and 4 Dowry Prohibition Act, Police StationKaptanganj, District- Kushinagar.

(3.) The order impugned shows that accused-respondents namely Upendra Singh S/o Gabbu Singh and Gabbu Singh S/o Mohan Singh both resident of village Somali, P.S. Kaptanganj, District Kushinagar were convicted for the offence under Sec. 498A IPC and sentenced two years R.I. and Rs.3,000.00 fine in default payment of fine additional two months simple imprisonment, under Sec. 304B IPC and sentenced 10 years R.I., under Sec. 304 Part-1 IPC and sentenced for 10 years R.I. and Rs.15,000.00 and in default payment of fine additional six months simple imprisonment, under Sec. 201 IPC and sentenced for three years R.I. and Rs.5,000.00 fine and in default payment of fine additional three months simple imprisonment, under Sec. 4 Dowry Prohibition Act and sentenced under Sec. one years R.I. and Rs.2,000.00 fine and in default payment of fine additional one month simple imprisonment. All the sentences would run concurrently.