Amar Saran, Anurag Kumar, JJ. - (1.) Heard Sri Vijay Singh Gour, learned Counsel for the appellant (whose naive has been wrongly printed on the list and it should be rightly printed on the next date), and the learned A.G.A. for the State.
(2.) This is the second bail application on behalf of the appellant Upendra Singh @ Allan in this criminal appeal which arises out of the judgment of the Additional District and Sessions Judge, Court No. 2, Kanpur Dehat dated 17.3.2010 in S.T. No. 241 of 2008, Crime No. 89 of 2006, P.S. Roora, Kanpur Dehat, convicting and sentencing the appellant to imprisonment for life under section 304B, Indian Penal Code, and Rs. 8000 fine, in default, 1 year additional imprisonment, to 2 years R.I. and Rs. 1000/- fine under section 498A, Indian Penal Code, in default of payment of fine to 1 month additional imprisonment, and to 1 year R.I. and a fine of Rs. 1000/- under section 3/4 Dowry Prohibition Act, in default one month additional imprisonment.
(3.) The first bail application was rejected by an earlier Bench by an order dated 10.11.2010 observing that the "appellant was the husband of the deceased and according to the post-mortem report, cause of death is burning and throttling. There were allegations of demand of dowry demand and torture on account of non-fulfillment of demand of dowry.";