- (1.) Mr. Rajesh Verma, learned counsel for the appellant, and Mr. Umesh Verma, learned AGA for the State, were heard at length.
(2.) Under challenge in the instant criminal appeal is the judgment and order dated 31.05.2007 passed by Additional Sessions Judge/Fast Track Court No.4, Faizabad, in Sessions Trial No.60 of 2005 arising out of Case Crime No.495 of 2004, Police Station Tarun, District Faizabad, whereby the present appellant Seeta Ram was convicted for the offence under Section 498-A IPC and was sentenced with rigorous imprisonment for a period of three years and also with fine of Rs.2,000/- with default stipulation of six months' additional imprisonment. He was further convicted for the offence under Section 302 IPC and was sentenced with imprisonment for life and fine of Rs.3,000/-. Both the sentences were directed to run concurrently. By the same judgment, co-accused Siyaram was acquitted of the charges under Section 304-B, 498-A and also from the alternative charge under Section 302 IPC and Section 4 of the Dowry Prohibition Act.
(3.) It is a case of murder of wife. Present appellant Seeta Ram happens to be the husband of the deceased.;