BUNDELE Vs. STATE OF U P

JUDGEMENT

(1.) PRESENT appeal has been filed by accused appellants Bundele, Kailasha Devi and Smt. Kala Devi under section 374 (2) Cr.P.C. against judgement and order dated 27.11.2008 passed by Additional Sessions Judge /F.T.C. No.3, Basti in Session Trial No. 232 of 1998 (State Vs. Bundele and others) under sections 498 -A, 304 -B, 201 IPC and section 3/ 4 of Dowry Prohibition Act, Police Station Chhawani, District Basti whereby learned Additional Sessions Judge has convicted accused appellants for offences punishable under section 498A, 304 -B, 201 IPC and section 4 Dowry Prohibition Act and has sentenced each of them for offence under section 304 -B IPC to rigorous imprisonment for 10 years, for offence under section 498 -A IPC to rigorous imprisonment for 3 years with fine of Rs.1000/ -, for offence under section 201 IPC to rigorous imprisonment for 2 years with fine of Rs.500/ - and for offence under section 4 D.P. Act to rigorous imprisonment for 2 years with fine of Rs.2000/ -.

(2.) LEARNED Additional Sessions Judge has ordered that in default of payment of fine accused appellants shall undergo further imprisonment for four months for each amount of fine.

(3.) LEARNED Additional Sessions Judge has further directed that all the sentences of rigorous imprisonment awarded to accused appellants shall run concurrently.