KANHAIYA LAL GOSWAMI Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned A.G.A. for the State and perused the material available on record.

(2.) THE instant criminal appeal has been preferred by the appellant -Kanhaiya Lal @ Nangu Goswami challenging the judgment and order dated 22.12.2010 passed by learned Additional Sessions Judge/F.T.C. Court No. 3, Gonda, in Sessions Trial No. 122 of 2010, relating to Case Crime No. 394 of 2009, under Sections 498 -A, 304 -B IPC and Section 3/4 of Dowry Prohibition Act, Police Station Karnailganj, District Gonda, whereby the appellant Kanhaiya Lal @ Nangu Goswami was convicted for the offence under Section 498A IPC and was sentenced to undergo rigorous imprisonment for a period of three years and also with fine of Rs. 5000/ -, he was further convicted for the offence under Section 304 -B IPC and was sentenced with imprisonment for life and also with fine of Rs. 5000/ - and he was further convicted for the offence under Section 4 of Dowry Prohibition Act and was sentenced to undergo rigorous imprisonment for a period of one year's and also with fine of Rs. 500/ -. In default of payment of entire fine amount appellant was directed to undergo three months' additional simple imprisonment.

(3.) THE other appellant Jagdish Prasad, who happens to be father of the present appellant, was acquitted of the charges levelled against him extending him the benefit of doubt.