ARUN KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant, Sri Manu Raj Singh and Sri Saurabh Srivastava, learned A.G.A. for the State and perused the record.

(2.) This appeal has been preferred against the judgment and order of conviction dated 21.09.2013 passed by H.J.S., Additional Sessions Judge, Court No. 6, Etawah, in Sessions Trial No. 340 of 2012, arising out of Case Crime No. 265 of 2012, under Sections 304B, 498A I.P.C. and Section 4 Dowry Prohibition Act, Police Station Jaswant Nagar, District Etawah, whereby the accused-appellant was convicted and sentenced for the offence under section 304B I.P.C. for ten years rigorous imprisonment, under section 498A I.P.C. for two years rigorous imprisonment and Rs. 5000/- fine and in default of find six months additional imprisonment, under section 4 Dowry Prohibition Act for one year rigorous imprisonment and Rs. 2000/- find and in default of find three months additional imprisonment. It was further directed that all the sentenced will run concurrently.

(3.) During the course of argument, learned counsel for the accused-appellant has confined his argument to the quantum of sentence and has submitted that the accused-appellant has been in jail since 22.09.2012. Learned counsel for the accused- appellant has further submitted that the accused-appellant has been convicted maximum for the period of ten years rigorous imprisonment and from the last about seven years, he has been in jail, which is sufficient in the facts and circumstances of the case, therefore, he has requested that either the accused- appellant should be released on undergone or substantial reduction in sentence may be made.