HARI LAL YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Since both the appeals are against the same judgment and orders, they are disposed of by a common order.

(2.) These two appeals, filed on behalf of the accused/appellants, are directed against the judgment and orders dated 8th November, 2013 passed by Sri Divakar Prasad Chaturvedi, Additional Sessions Judge, Court No. 10, Allahabad, whereby the accused appellants have been convicted under sections 498A, 304B/34, 201/34 IPC and section 4 Dowry Prohibition Act and sentenced to undergo simple imprisonment of two years with fine of Rs. 2,000/-, simple imprisonment of 8 years, simple imprisonment of 2 years with fine of Rs. 2,000/- and simple imprisonment of 2 years with fine of Rs. 2,000/- each respectably, in default of payment of fine they were further directed to undergo the simple imprisonment of one month on each count separately. All the sentences were directed to run concurrently.

(3.) Heard Sri D.P. Singh, Advocate holding brief of Sri Chandra Jeet Yadav, learned counsel appearing for the appellants, Sri Raj Bahadur, learned AGA for the State and perused the record.