ANIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Babu Sharma, learned counsel for the appellants in both the appeals and Sri Sagir Ahmad alongwith Sri Virendra Pratap Yadav, learned counsel for the State.

(2.) Both the appeals are arising out of the same judgment dated 11.2.2016 passed by Additional Sessions Judge (Fast Track) Court No. 1, Bulandshahar in Session Trial No. 368 of 2015 whereby accused-appellants in Crime No. 217 of 2014, under Sections 498A , 304B IPC and Section 3 / 4 Dowry Prohibition Act and in alternate Section 306 IPC have been acquitted whereas under Section 302 / 34 IPC have been convicted and sentenced for rigorous life imprisonment alongwith fine of Rs. 5,000/- each and in default of payment in fine, one month additional simple imprisonment to each of the appellants.

(3.) Brief facts of the case are as follows: