PINTU AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) All the three aforementioned connected appeals have been filed against the judgment and order dated 26.11.2011 passed by Additional Sessions Judge, Court No.8, Budaun in Sessions Trial No.702 of 2010 (State Vs. Mukesh and others) arising out of case crime no.143 of 2009 under Sections 498-A, 304-B, 302 of the Indian Penal Code (In Short 'IPC') and Section 3/4 Dowry Prohibition Act, Police Station Hajratpur, District Budaun.

(2.) Since these appeals have been heard together, as such they are being decided by a common judgment and order.

(3.) Accused-appellants Mukesh, Pintu, Poonam, Ravindra Gupta and Smt. Kamla were convicted under Section 498-A IPC and were sentenced to undergo two years rigorous imprisonment and a fine of Rs.5000/- each and in default of payment of fine, six months additional imprisonment was ordered. They were also convicted for the offence under section 4 Dowry Prohibition Act and were sentenced to undergo one year rigorous imprisonment and a fine of Rs.5000/- each and in default of payment of fine, they have to undergo six months additional imprisonment. Accused-appellants Mukesh, Pintu and Smt. Poonam were also convicted under section 304-B IPC and were sentenced to undergo ten years rigorous imprisonment. All the sentences were directed to run concurrently.