DILEEP PRAJAPATI 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 30th November, 2015 passed by Sri V.C. Vaishya, Additional Sessions Judge, Court No.10, Kanpur Nagar whereby the appellant has been convicted under sections 498A, 304B IPC and 3/4 Dowry Prohibition Act and sentenced to undergo rigorous imprisonment of two years and to pay fine of Rs. 5,000/-, to undergo rigorous imprisonment of eight years and rigorous imprisonment of one year and to pay fine of Rs. 5,000/- respectively. In default of payment of fine to further undergo imprisonment of one month on both counts.

(2.) After admission with the consent of the counsel for the parties, the appeal has been heard on merit.

(3.) Heard Sri V.N. Singh, learned counsel for the appellant and Sri Abdul Mazid, learned AGA for the State-respondent and perused the record.