DR. GURUMUKH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The above mentioned appeals filed under Sec. 374 (2) Crimial P.C. on behalf of accused appellants are directed against judgment and orders dated 20th July, 2006 passed by Sri Prakash (H.J.S.) Additional Sessions Judge, Court No. 6 Ghaziabad in Session Trial No. 1199 of 1998 (State Vs. Gurumukh Singh and others) whereby the appellant Dr. Gurumukh Singh was convicted under sections 498A, 302IPC and Sec. 3/4 Dowry Prohibition Act. He was sentenced to undergo rigorous imprisonment of three years and to pay fine of Rs. 10,000, imprisonment for life and to pay fine of Rs. 20,000.00 and to undergo rigorous imprisonment of two years and to pay fine of Rs. 5,000.00. In default of payment of fine he was directed to undergo rigorous imprisonment of one year, two year and six months respectively. Appellant Sanjay Singh was convicted under sections 498A Penal Code and 3/4 Dowry Prohibition Act and sentenced to undergo rigorous imprisonment of three years and to pay fine of Rs. 10,000.00, further to undergo two years rigorous imprisonment and to pay fine of Rs. 5,000.00, respectively. In default of payment of fine he was directed to undergo rigorous imprisonment of one year and six months on both the counts, respectively.

(2.) Since both the appeals arise out of the same judgment, they have been heard together and disposed of by common judgment and order.

(3.) Heard Sri Rajiv Lochan Shukla, learned counsel for the appellants, Sri A.N. Mulla and Ms. Ainakshi Sharma, learned AGA for the State and perused the record.