REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

BALJINDER KAUR VS. STATE OF PUNJAB [REFERRED]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED]
S PANNEERSELVAM VS. STATE OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) The instant appeals are directed against the judgment and orders dated 7th July, 2015 passed Sri P.K. Jain, Additional Sessions Judge (FTC) Firozabad, whereby the appellants have been convicted under sections 304B, 323/34, 324, 498A IPC and 4 Dowry Prohibition Act and sentenced to undergo rigorous imprisonment of seven years and imprisonment of six months, one year on last three counts, respectively. They have also been fined Rs. 200 under section 498A IPC and Rs. 1,000 under section 4 Dowry Prohibition Act. In default of payment of fine they have been directed to undergo imprisonment of one month on both the counts. All the sentences were directed to run concurrently.

(2.) Since both the appeals arise out of the same judgment and orders, they have been heard together and disposed of by a common order.

(3.) Heard Sri K.S. Chahar, Advocate for the appellants, Sri Raj Bahadur learned AGA for the State and perused the record.

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ASHOK KUMAR Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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