KRIPA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri R. N. S. Chauhan, learned counsel for accused-appellant and Shri Masood Alam, learned AGA on behalf of the State and perused the evidence on record carefully.

(2.) The present appeal has been preferred by the accused-appellant, Kripa, aggrieved by the judgment and order dated 23.08.2007 passed by learned Additional Sessions Judge, Court No.6, District Unnao in Session Trial No. 194 of 2003, arising out of Case Crime No. 167 of 2002, under Sections 498-A, 304-B, 201 IPC and Section 3/4 of Dowry Prohibition Act, Police Station Sohramau, District Unnao.

(3.) The accused-appellant was convicted for the offences punishable under Section 498-A, 304-B, 201 IPC read with Section 3/4 of Dowry Prohibition Act and sentenced to undergo two years rigorous imprisonment under Section 498-A IPC with the fine of Rs.500/- and in case of failure to pay the fine, six months additional imprisonment. Accused-appellant was sentenced to undergo seven years rigorous imprisonment under Section 304-B IPC and under Section 201 IPC for three years rigorous imprisonment with the fine of Rs.500/- and in the event of non payment of fine, to undergo one year additional imprisonment. The accused-appellant was also convicted under Section 3/4 of Dowry Prohibition Act to undergo one year rigorous imprisonment with the fine of Rs.3,000/- and in the event of non payment of fine to undergo three months additional imprisonment.