JAIVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Apul Misra, learned counsel for the appellants and Sri Ashish Pandey, learned A.G.A. for the State.

(2.) The present appeal is directed against the judgment and order dated 15.03.2011 passed by the Additional Sessions Judge, Court No. 1, Bareilly in Session Trial No. 190 of 2010 arising out of Case Crime No. 03 of 2009 (State Vs. Raju Singh and 2 Others), under Sections 498-A, 304-B I.P.C. and under Sec. 3/4 Dowry Prohibition Act, Police Station Vithari Chainpur, District Bareilly.

(3.) The appellant-accused Raju Singh has been convicted under Sec. 3/4 Dowry Prohibition Act and sentenced him six months imprisonment along with a fine of Rs. 500.00 and to serve a further 15 days imprisonment in default of payment of fine. He has also been convicted under Sec. 498-A I.P.C. and sentenced him to three years imprisonment along with a fine of Rs. 1,000.00 and to serve further one month imprisonment in default of payment of fine. He has also been convicted under Sec. 304-B I.P.C. and sentenced him to life imprisonment.