RAJVEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Imram Ibrahim, learned amicus curiae for the appellant, Sri B.D. Nishad, learned AGA for the State and perused the record.

(2.) The present criminal appeal has been preferred by the appellant Rajveer against the judgment and order dated 25.07.2016 passed by Additional Sessions Judge, Court No.3, Kannauj, in Session Trial No.416 of 2010 (State Vs. Rajveer) arising out of Case Crime No.414 of 2010 under Sections 304 B, 498 A IPC and Section 4 of the Dowry Prohibition Act, Police Station Gursahaiganj, District Kannauj whereby the appellant has been sentenced to undergo ten years rigorous imprisonment under Section 304 B IPC, two years rigorous imprisonment coupled with fine Rs.10,000/- under Section 498A IPC, in default of payment of fine, he will have to suffer additional three months imprisonment and one year rigorous imprisonment coupled with fine Rs.5,000/- under Section 4 of Dowry Prohibition Act, in default of payment of fine, he will have to suffer additional two months imprisonment. All the sentences have been ordered to run concurrently.

(3.) Relevant to mention that by the impugned judgment, the appellant has been acquitted of charge under Section 302 IPC and Section 3 of the Dowry Prohibition Act.