- (1.) Appellants Smt. Vidya Devi (mother-in-law), Smt. Minto (Sister-in-law), Samar Bahadur Singh (father-in-law), Trivendra Kumar Singh (brother-in-law) have preferred this appeal against the judgment and order of conviction dated 19.12.2005 passed by the Special Judge (Essential Commodities Act)/Additional Sessions Judge, Varanasi in Sessions Trial No.876 of 2004, State Vs. Varunendra Kumar Singh and others, arising out of Case Crime No.214 of 2004, under Sections 498A, 304B I.P.C. And 3/4 Dowry Prohibition Act, Police Station Shivpur, District Varanasi, whereby the accused-convicts have been sentenced to 3 years' rigorous imprisonment with fine of Rs.5000/- under Section 498A IPC, in default of payment of fine, six months' additional imprisonment, further sentenced to life imprisonment under Section 304 B IPC and one year rigorous imprisonment coupled with fine of Rs.2000/-, in case of default in payment of fine, two months' additional imprisonment under Section 4 of Dowry Prohibition Act shall be suffered by them. Sentences to run concurrently.
(2.) The aforesaid accused-convicts were acquitted of charge under Section 3 of Dowry Prohibition Act by the same impugned judgment.
(3.) Relevant to mention at this stage that Varunendra Kumar Singh, husband of deceased convicted by the trial court under aforesaid sections of IPC and Dowry Prohibition Act, respectively, was sent to the Juvenile Justice Board, Varanasi, for passing appropriate orders on the point of sentence.;