- (1.) While disposing of Criminal Appeal No. 897 of 2011, the High Court had directed as under: "(a) The judgment and order of conviction convicting accused No.1 for the offence punishable under Section 498(A) of IPC and Sections 3, 4 and 6 of the Dowry Prohibition Act stands confirmed. (b) The judgment and order of acquittal acquitting accused No.2 to 7 for the offences with which they were charged stands confirmed. (c) The judgment and order of acquittal acquitting accused No.1 for the offence punishable under Section 307 of IPC stands confirmed. (d) Accused No.1 is sentenced to undergo imprisonment for one year and to pay a fine of Rs.2,65,000/- for the offence punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act.(e) Accused No.1 is sentenced to undergo imprisonment for one year and to pay a fine of Rs.2,00,000/- for the offence punishable under Section 498(A) of IPC. (f) In default of payment of fine of Rs.2,65,000/-as mentioned supra, accused No.1 shall undergo further imprisonment for four years. In default of payment of Rs.2,00,000/- for the offence punishable under Section 498(A) of IPC as mentioned supra, accused No.1 shall undergo further imprisonment for two years. (g) The sentence of imprisonment as imposed supra shall run concurrently. (h) The period of imprisonment already undergone by accused No.1 shall be given set off under Section 428 of Cr.P.C."
(2.) Thus, the appellant stood convicted under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961 ('DP Act', for short) and also under Section 498(A) of the Indian Penal Code, 1860 ('IPC' for short) and was sentenced to suffer imprisonment for one year each on said counts. The sentences were to run concurrently.
(3.) In respect of aforesaid counts, fine was also imposed in the sums of Rs.2,65,000/- for the offences under the DP Act and Rs.2,00,000/- for the offence under the IPC Act and the default sentence was to the tune of four years and two years respectively.;