OMWATI Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED AGA has filed objection, which be taken on record.

(2.) HEARD Sri P. N. Mishra, Senior advocate, and Sri V. M. Zaidi, learned counsel appearing for the appellants and learned aga for the State on the prayer of bail of the appellants Omwati, Manoj Kumar, rekha and Haridesh, who have been convicted and sentenced vide judgment and order dated 22. 9. 2008 passed by Sri Kishore kumar 1st, the then Additional Sessions judge Court No. 1 Bijnor in S. T. No. 574 of 2007, State v. Vinod Verma and others, under Section 498a, 304b, IPC and 3/4 Dowry prohibition Act (in short D. P. Act), P. S. Haldaur, District Bijnor. We have also perused the entire material on record.

(3.) LEARNED counsel for the appellants argued that these appellants were convicted by the learned Trial Court under Sections 498a, 304b, IPC and Section 3/4 of D. P. Act and they have been sentenced to maximum imprisonment for 7 years, whereas the husband, Vinod Verma has been sentenced to life imprisonment for the offence under Section 304b, IPC.