BHARAT BHUSHAN,J. - (1.) Anil Kumar, sole appellant in the instant appeal, was charged under section 498-A of the Indian Penal Code 1860 (in short "IPC"), 304-B IPC, alternatively under section 302 IPC and section 4 of the Dowry Prohibition Act 1961 (in short "D.P. Act") on 03.03.2011 for murder of his wife Smt. Tara Devi.
(2.) During the course of trial as many as eight witnesses were produced by prosecution. Statement of appellant was recorded under section 313 of the Code of Criminal Procedure 1973 (in short "Cr.P.C."). No defence was given.
(3.) On conclusion of trial, appellant Anil Kumar was convicted under section 302 IPC and 498-A IPC. However, he was acquitted by the trial Judge under sections 304-B IPC and 4 D.P. Act. Appellant was sentenced to life imprisonment and a fine of Rs. 10,000/- with default stipulations under section 302 IPC and three years rigorous imprisonment ("R.I.) and a fine of Rs. 5000/- under section 498-A IPC. All sentences were ordered to run concurrently by impugned judgment dated 28.07.2011.;