(1.) Heard Sri Bajhul Quamar Siddiqui, learned counsel for the accused-appellant, Smt. Smiti Sahai, learned Additional Government Advocate for the State and perused the material available on record.
(2.) By means of present appeal, the accused-appellant has challenged the judgment and order dated 30.06.2015 passed by Additional District and Sessions Judge, court no. 7, Sitapur in Sessions Trial No. 255 of 2009 (State v. Anil Kumar and Others), arising out of Case Crime No. 3314 of 2008, thereby convicting the appellant under Section 302 IPC for life imprisonment including Rs. 1000/- as file (failing which one year further imprisonment); under Section 498-A of IPC for 3 years rigorous imprisonment including Rs. 5,000/- as fine (failing which five months further imprisonment) and for the offence under Section 4 of the Dowry Prohibition Act, 2 years rigorous imprisonment including Rs. 10,000/- as fine (failing which 4 months further imprisonment).
(3.) Prosecution story in brief is that complainant Rajaram S/o Mathura Prasad, resident of village Saraiya Mirzapur, Police Station Biswan, District Sitapur has lodged a written complaint that marriage of his daughter Shanti Devi was solemnized as per Hindu rituals and rites three years ago with Anil Kumar S/o Nirmal Kumar, resident of Loharbagh, Police Station Kotwali, District Sitapur, given the dowry as per his capacity.
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