- (1.) Sri Satish Trivedi, learned Senior Advocate assisted by Sri Ajay Kumar Pandey, learned counsel for the appellants is present.
(2.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 24.09.1991 passed by Special Judge, Moradabad, in Session Trial No.411 of 1987, State of U.P. Vs. Mohd. Ishaq and others, arising out of Case Crime No.82 of 1987, under Sections 304B , 201 , 498A I.P.C. and Section 3 / 4 of Dowry Prohibition Act, Police Station- Behjoi, District- Moradabad, whereby the surviving appellant nos.2 and 3 has been sentenced to undergo rigorous imprisonment for life under Section 304B I.P.C., five years rigorous imprisonment under Section 201 I.P.C., two years rigorous imprisonment under Section 498A I.P.C. and two years rigorous imprisonment under Section 3 / 4 Dowry Prohibition Act. All the sentences were directed to run concurrently.
(3.) Heard Sri Ajay Kumar Pandey, learned counsel for the surviving appellant nos.2 and 3 Mohd. Mushtaq and Mohd. Asghar, Sri Krishna Pahal, learned A.A.G. assisted by Sri Om Narain Tripathi, learned A.G.A. for the State and perused the record of this appeal.;