KRISHNA PRATAP SINGH, J. - (1.) Heard Sri Vikas Srivastava and Sri V.P. Pandey, learned counsel for the appellant and Sri Ashish Pandey, learned A.G.A. for the State.
(2.) The present appeal is directed against the judgment and order dated 22.12.2010 passed by Additional District and Sessions Judge, Court No. 4, Agra in Session Trial No. 456 of 2004 arising out of Criminal Case Crime No. 314 of 2004 (State v. Mahesh and Others), under Sections 498-A and 304-B I.P.C. and Section 4 Dowry Prohibition Act, Police Station Jagner, District Agra.
(3.) The sole appellant-accused Mahesh has been convicted under Section 498-A I.P.C. and sentenced him to undergo three years rigorous imprisonment along with fine of Rs. 5,000/- and to serve further three months imprisonment in default of payment of fine. He has also been convicted under Section 304-B I.P.C. and sentenced him to undergo life imprisonment. He has also been convicted under Section 4 Dowry Prohibition Act and sentenced him to undergo two years rigorous imprisonment with fine of Rs. 10,000/- and to serve further four months imprisonment in default of payment of fine. Learned trial court has further directed that all the aforesaid sentences of the appellant-accused shall run concurrently.;