RAJUL BHARGAVA, J. - (1.) Heard Sri Tripathi B.G. Bhai, learned counsel for the appellants and Sri Ali Murtaza, learned AGA for the State- respondents.
(2.) The appellants Garib and Smt. Gujrati in Criminal Appeal No. 172 of 2006 died during the pendency of the appeal and their appeal stood abated vide orders dated 27.3.2015 and 14.2.2017 respectively, therefore, only the appeal no. 542 of 2009 of the appellant Jata Shankar is being considered by us.
(3.) The instant criminal appeal has been filed by applicant-appellant against the judgement and order dated 23.12.2005 passed by Additional District and Sessions Judge/Fast Track Court no. 1, Siddharth Nagar in S.T. No. 101 of 2005 (State v. Jata Shankar and others) arising out of Case Crime No. 327 of 2004, under section 498A, 304B IPC and 3/4 Dowry Prohibition Act, P.S. Sohratgarh, District Siddharth Nagar and two others convicting and sentencing u/s 304B IPC for life imprisonment, for offence u/s 498A IPC one year imprisonment and u/s 3/4 D.P. Act one year imprisonment and fine of Rs. 1000/- upon each appellant and in default of payment of fine, to further undergo two months imprisonment.;