AKHILESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

(2.) Under assail in the appeal is the judgment and order dated 18.07.2013 passed by the Additional Sessions Judge, Court No.9, Barabanki in S.T. No. 1175 of 2009, State Vs. Akhilesh & Ors., arising out of case crime no. 170 of 2009, under section 498-A, 304-B I.P.C. & 3/4 Dowry Prohibition Act, P.S. Dewa, District Barabnki whereby the accused appellant, Akhilesh has been convicted for the offence under section 304-B I.P.C. and has been sentenced for imprisonment for life and for the offence under Section 498-A I.P.C. has been sentenced for imprisonment for two years with fine of Rs.5,000/- and for the offence under Section 4 of Dowry Prohibition Act has been sentenced for imprisonment for one year with fine of Rs.5,000/- alongwith default stipulation.

(3.) Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.