- (1.) Heard. Delay in filing the appeal is condoned. We have heard Smt. Ainakshi Sharma, the learned AGA on the State's prayer for enhancing the sentence, which was inflicted upon the respondents by the learned Sessions Judge, Jaunpur in Sessions Trial No. 223 of 1998.
(2.) The learned Sessions Judge by his order of sentence dated 6.8.2002 had directed the respondents to suffer rigorous imprisonment for 10 years under Section 304-B IPC and similar nature of imprisonment for 2 years under Section 498-A IPC.
(3.) Our attention was drawn to the provisions of Section 354(3) of the Code of Criminal Procedure, which runs as under:- "354. Language and contents of judgment. (3) When the conviction is for an offence punishable with death or, in the alternative, with imprisonment for life or imprisonment for a term of years, the judgment shall state the reasons for the sentence awarded, and, in the case of sentence of death, the special reasons for such sentence.;