TULA RAM Vs. STATE OF U P

JUDGEMENT

(1.) The aforesaid appeals filed on behalf of convict-appellants, are directed against judgment and order dated 23rd August, 2013 passed by Additional Sessions Judge, Court No.2, Mahoba in S.T.No. 54 of 2012 (State vs. Shailendra and others) under sections 498-A, 304-B I.P.C. and 3/4 Dowry Prohibition Act, whereby these appellants have been convicted under these sections and punished with one year's rigorous imprisonment with fine of Rs.10,000/-, ten years' rigorous imprisonment and one year's rigorous imprisonment with fine of Rs.10,000/- respectively. In default of payment of fine, on each count, they have been directed to undergo three months rigorous imprisonment.

(2.) Heard Sri Sushil Kumar Dwivedi, Advocate, learned counsel appearing for the appellants and Smt.Archana Singh, learned A.G.A for the State.

(3.) Since both the appeals have been preferred against the same judgment and order, they have been heard together and decided by a common order.