CHENGAIPATTU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the judgment, dtd. 6/1/2011 in Sessions Case No.166 of 2006, on the file of III Additional District and Sessions Judge (FTC), Nellore ("Additional Sessions Judge" for short), where under the learned Additional Sessions Judge found the present appellant i.e., A.1 guilty of the charges under Sec. 304-B of the Indian Penal Code ("IPC" for short) and Sec. 4 of Dowry Prohibition Act ("DP Act" for short), convicted him under Sec. 235(2) of the Code of Criminal Procedure ("Cr.P.C." for short) and after questioning him about the quantum of sentence, sentenced him to suffer rigorous imprisonment for seven years for the offence under Sec. 304-B of IPC and further sentenced him to suffer simple imprisonment for one year and to pay fine of Rs.1,000.00 in default to suffer simple imprisonment for two months for the offence under Sec. 4 of the Dowry Prohibition Act and that both the sentences shall run concurrently.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Additional Sessions Judge for the sake of convenience.

(3.) The Sessions Case No.166 of 2006 arose out of a committal order in P.R.C.No.74 of 2005, on the file of IV Additional Judicial First Class Magistrate, Nellore, relating to Crime No.95 of 2004 of Indukurpet Police Station.