Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellant as well as the learned A. G. A. for the State of U.P.
(2.) Under assail in the appeal is the judgement and order dated 13.05.2004 passed by the Additional Sessions Judge / Fast Track Court No.4, Lakhimpur Kheri in Session Trail No. 386 of 1992, under Sections 498-A, 304-B, 120-B I.P.C. & 3/4 Dowry Prohibition Act, Police Station Maigalganj, District Lakhimpur Kheri arising out of Case Crime No. 82 of 1992, whereby the accused-appellant Akhilesh Kumar Trivedi @ Sallhar has been convicted for the offence under Section 498-A IPC and sentenced to imprisonment for three years with a fine of Rs.2000/- along-with default stipulation, Further convicted for the offence under Section 3/4 of the Dowry Prohibition Act and sentenced to rigorous imprisonment for one year with a fine of Rs. 1000/- along-with default stipulation and he has further been convicted under Section 304-B IPC and sentenced for life imprisonment.
(3.) Being aggrieved by the aforesaid judgement and order, the instant appeal is before this Court.;