HANUMAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal, filed on behalf of the accused-appellant, is directed against the judgment and orders dated 24th April, 2012 passed by Sri Anupati Ram Yadav, Additional Sessions Judge (ex-cadre) Ghazipur, in Sessions Trial No. 111 of 2011 (State vs.Hanuman Singh ) whereby the appellant was convicted under sections 498A, 304B IPC and Section 4 of Dowry Prohibition Act and sentenced to undergo simple imprisonment of one year with fine of Rs.1,000/-, rigorous imprisonment for eight years' and simple imprisonment for one year with fine of Rs.5,000/- respectively, and further in default of payment of fine, he was directed to undergo imprisonment of three months. All the sentences were directed to run concurrently.

(2.) Heard Mrs.Kamla Singh, learned counsel for the appellant and Sri Raj Bahadur, learned AGA for the State-respondent and perused the record.

(3.) On behalf of the appellant, learned counsel has submitted that the impugned order is bad in the eye of law and against the weight of evidence on record. She further submits that prosecution story is improbable and incredible. No offence could be proved against the present appellant. He has been awarded excessive sentence.