MEHMOOD ALI Vs. STATE OF U P

JUDGEMENT

(1.) Present appeal has been filed by accused appellant Mehmood Ali under section 374 Cr.P.C. against judgement and order dated 7.3.2007 passed by Additional Sessions Judge, Court No.9, Moradabad in Session Trial No. 1393 of 1999 (State Vs. Mehmood Ali) under sections 304-B, 498-A, 307, 323, 506 IPC and 3/4 Dowry Prohibition Act, P.S. Mahila Thana, District Moradabad, whereby learned Additional Sessions Judge has convicted accused appellant Mehmood Ali for offences punishable under section 498-A and 506 IPC as well as offence punishable under section 3/4 D.P. Act and has sentenced him to rigorous imprisonment for three years and fine of Rs.1000/- for offence under section 498A IPC, rigorous imprisonment for one year and fine of Rs.500/- for offence under section 506 IPC and rigorous imprisonment for one year and fine of Rs.1000/- for offence under section 3/ 4 D.P. Act.

(2.) Learned Additional Sessions Judge, Moradabad has further directed that in default of payment of fine accused appellant shall further undergo six months simple imprisonment. He has further ordered that all sentences of accused appellant shall run concurrently.

(3.) Sri Ali Hasan, learned counsel for accused appellant appeared. Learned A.G.A. appeared for respondent State of U.P..