VIKASH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Viresh Mishra, learned Senior Advocate who appeared to press the second bail application moved on behalf of Vikash son of Harcharan Singh and learned A.G.A.

(2.) Appellant has been punished for an offence punishable under Section 304- B, IPC and Section 3/4, Dowry Prohibition Act and he is to serve out the sentence so provided in the judgment.

(3.) Submission is that the ingredients to bring the offence within the purview of dowry death are not available and in fact, on the facts it is proved to be a suicidal death and the appellant being the husband has been falsely implicated.