- (1.) Sri Brij Mohan Sahai, learned counsel for the appellant and Sri Umesh Verma, learned Additional Government Advocate were heard at length.
(2.) Under challenge in the instant criminal appeal is the judgment and order dated 18.04.2007 passed by learned Additional Sessions Judge, Court No.17, Lucknow, in Sessions Trial No.46 of 2005, arising out of Case Crime No.110 of 2004, Police Station Maal, District Lucknow, whereby the appellant Rakesh Kumar was convicted and sentenced as under:- (i) Section 304-B IPC - Imprisonment for life. (ii) Section 498-A IPC- Two years' rigorous imprisonment and also with fine of Rs.5000/- with default stipulation of four moths' additional rigorous imprisonment. (iii) Section 3 of Dowry Prohibition Act - Five years' rigorous imprisonment and also with fine of Rs.15,000/- with default stipulation of one year additional rigorous imprisonment.
(3.) All the sentences were directed to run concurrently.;