- (1.) Heard Mr. Bhupendra Veer Singh, learned counsel for the appellant, Mr. Chandra Shekhar Pandey, learned A.G.A. for the State and perused the lower court record.
(2.) It is a case of dowry death. Appellant Rajesh happens to be the husband of the deceased and complainant Pyare Lal happens to be the father of the deceased.
(3.) Under challenge in this appeal is the judgment and order dated 11.9.2007 passed by learned Additional Sessions Judge, Court No. 9, Sitapur in Sessions Trial No. 407 of 2004, arising out of Case Crime No. 252 of 1997 whereby present appellant Rajesh son of Puttu Lal was convicted and sentenced as under:- (i) Under Section 498-A I.P.C. - three years rigorous imprisonment and fine of Rs. 2,000/- with default stipulation of two months additional imprisonment. (ii) Under Section 304-B I.P.C. - imprisonment for life. (iii) Section 4 of the Dowry Prohibition Act - two years rigorous imprisonment and fine of Rs. 1,000/- with default stipulation of one month additional imprisonment. All the sentences were directed to run concurrently. However, other co-accused persons have been acquitted by the same judgment.;